URUBALA KARMAKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against the judgment and order dtd. 12/1/2011 passed by the learned Additional Sessions Judge, FTC No.4, Raghunathpur, Purulia in Sessions Trial No.8(12)06 arising out of Sessions Case No.449 of 2006 convicting the appellants for commission of offence punishable under Ss. 304B/34 of the Indian Penal Code and Ss. 498A/34 of the Indian Penal Code and under Ss. 3 and 4 of the Dowry Prohibition Act and sentencing them to suffer rigorous imprisonment for life in respect of charge under Sec. 304B/34 of the Indian Penal Code. No separate sentence was awarded in respect of offence under Ss. 498A/34 of the Indian Penal Code and Ss. 3/4 of the Dowry Prohibition Act.

(2.) Prosecution case runs as follows:-

(3.) Magaram lodged written complaint against the appellants i.e. Bijoy Karmakar (husband of Sonali), Urubala Karmakar (her mother-in- law) and Dulal Karmakar (her brother-in-law) resulting in registration of Raghunathpur Police Station Case No.35 of 2006 dtd. 29/6/2006 under Ss. 498A/304B of the Indian Penal Code and under Ss. 3/4 of the Dowry Prohibition Act.