LAWS(CAL)-2023-4-26

PRABIR PATAR Vs. STATE OF WEST BENGAL

Decided On April 13, 2023
Prabir Patar Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Two appeals have been heard analogously as they emanate out of the same first information report and the same impugned judgement of conviction and the order of sentence.

(2.) The father of the victim had lodged a written complaint with the police on November 18, 2016 complaining that his daughter was subjected to torture for not fulfilling the demand of dowry of extra Rs.1.00 lakh. His daughter had been tortured physically and mentally. He had paid Rs.20,000.00 to his son-in-law. He had been informed over telephone at about 4 o'clock in the morning of November 8, 2016 by his relative that his daughter had died. He along with this relative had gone to the matrimonial home of her daughter and found his daughter lying dead. His daughter was 4 months pregnant. He had firmly believed that his son-in-law along with his family members killed his daughter by torturing her physically and mentally.

(3.) On the basis of such written complaint, police had registered a First Information Report being FIR No. 91/16 dated November 8, 2016 under Ss. 498A/302/304B/34 of the Indian Penal Code, 1860. On completion of the investigations, police had submitted a charge sheet being No. 12/17 dated February 4, 2016 under Sec. 498A/304B/302 read with Sec. 34 of the Indian Penal Code, 1860.