HARADHAN METE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is directed against the judgment of conviction dated March 30, 2006 and order of sentence dated March 21, 2006 passed by learned Sessions judge, Burdwan in connection with Sessions Trial No. 16 of 2005 arising out of Sessions Case No. 206 of 2005. By the impugned judgment and order, the appellants were convicted for the offences punishable under Sec. 498A/302/34 of the Indian Penal Code.

(2.) One Baidaya Nath Ganth lodged a written complaint before the Burdwan Sadar Police Station to the effect that his daughter i.e. victim was married to the convict Haradhan Mete, some nine years ago and she had two minor sons out of the aforesaid wedlock. He further stated that there were disputes in the matrimonial life of his daughter and his daughter used to come back to his house. He used to send his daughter back to her matrimonial house and tried to persuade his son-in-law. Even the party office and villagers from the matrimonial village were informed. The de-facto complainant also alleged that his daughter was admitted in Burdwan Medical College and Hospital on March 31, 2004 with burn injuries.

(3.) On the basis of such written complaint, Burdwan P. S. Case N0. 145/2004 dated April 2, 2004 under Sec. 498A of the Indian Penal Code was started against the husband and other in-laws of the victim. Later on S.307/302 of the Indian Penal Code was added.