RAJU HALDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal arose out of judgment and order of conviction dated 22.7.2011 and 25.7.2011 passed by the learned Additional District & Sessions Judge, 5th Court, Barasat, North 24 Parganas in ST case No. 8(1)03 convicting the appellants under Section 498A and 304B of the Indian Penal Code and sentencing appellants No. 1 and 2 to suffer R.I. for 7 years each with a fine of Rs. 3000/- each with default clause for offence under Section 304B of the Indian Penal Code and further sentencing all appellants to suffer R.I. for a term of 2 years and to pay a fine of Rs. 1000/- each with default clause for commission of offence under Section 498A of the Indian Penal Code.

(2.) In the background of this appeal the fact in a nutshell is that one Anima Das, daughter of Gobinda Das was married on 16th Baisakh, 1404 B.S. to one Raju Haldar under Special Marriage Act. Gobinda Das paid a cash of Rs. 15000/-, gold ornaments and other articles to Raju Haldar and his family members at the time of marriage. After marriage, Anima Das was subjected to torture by her husband and her parents-in-law and they demanded more money and other articles. As the house of Raju Haldar was not fully constructed, they demanded Rs. 10000/- more for completing the construction.

(3.) Thereafter, the ornaments of the deceased were taken away by the accused persons and they procured loan by mortgaging those ornaments. But torture never stopped.