CHEYFAR ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been filed against the order of conviction and sentence dated 24th November, 2005 and 25th November, 2005 respectively in Sessions Trial No. 10(12)3 passed by the Additional Sessions Judge, Fast Track Court, 2nd Court, Cooch Behar under Sections 498A and 306 IPC. By the said judgment the appellant/convicted person was sentenced to rigorous imprisonment for 10 years coupled with payment of a fine of Rs. 1,000/- in default to suffer rigorous imprisonment for six months.

(2.) The case of the prosecution is that the appellant inflicted torture upon the victim which drove her to commit suicide. The said incident occurred on 7th June, 2001 and the FIR was lodged by the father of the victim on 9th June, 2001.

(3.) The FIR was registered and investigation initiated on 7th June, 2001 at 16-00 hours. On completion of investigation charge-sheet was submitted against the appellant-accused person under Sections 498A and 306 IPC. Charges were framed under the said sections mentioned above to which the appellant-accused person pleaded "not guilty" and sought trial.