PARIMAL BASAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated 22/8/2007 and 23/08/2007 passed by the III Fast Track Court, Krishnanagar, Nadia whereby and whereunder the appellants were found guilty under Section 304 (B) / 34 of the Indian Penal Code and sentenced to undergo life imprisonment.

(2.) The case at hand arises out of a written report of one Kalpana Das made on 9/5/2005 at 12:05 P.M. before the I.C., Kotwali P.S, Krishnanagar at Nadia. She alleged that she had come to learn on that day that her daughter Sonali Basak (Jhumpa) had been burnt to death in her In-law's house. On hearing such an information she went to her daughter's matrimonial house and found the bathroom door shut from inside and her daughter lying dead having been burnt in fire.

(3.) She further alleged that her daughter had married Tanmoy Basak 8 months ago but after the marriage, she was physically and mentally tortured inhumanly by her husband, parents-in-law and 2 married sisters-in-law i.e. Parul and Pampa, by her 2 brothers-in-law, husband's elder brother (Bapi). These persons used to demand a sum of Rs. 50,000 as dowry plus bed, bedding etc and used to ask Sonali to tell her mother to write the house in her name.