AJID SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 1/11/2019 and 14/11/2019 passed by the Learned Additional Session Judge Jangipur, Murshidabad, in Sessions Case No. 468/13 (C.I.S. No. 1525/14) wherein the Learned Judge was pleased to close the evidence of the accused.

(2.) The petitioner's case is that the Opposite Party No.1 being the defacto complainant filed a complaint before the Officer-in-Charge Sagardighi Police Station against the petitioner. The gist of the complaint is that the daughter of the complainant Hena Bibi was given in marriage with the petitioner No. 1. After the marriage, petitioners inflicted physical and mental torture demanding more dowry. The defacto complainant consoled her with the assurance that he will satisfy their demand on 8/7/2010. The petitioner No. 1 phoned the defacto complainant and asked him to come to their house if he wants to see his daughter alive. The defacto complainant rushed to their house and found his daughter lying dead. And there was no other family members present.

(3.) Sagardighi Police Station Case No. 266/2010 dtd. 9/7/2010 under Sec. 498A/304B/34 of the Indian Penal Code was started and after investigation charge sheet was submitted.