STATE Vs. TARAK SIKDAR

JUDGEMENT

(1.) This appeal is directed against the judgement and order of acquittal passed by the learned Additional District Judge, North And Middle Andaman, Mayabunder in connection with Sessions Trial No. 07 of 2018 (Sessions Case No. 62 of 2017) dtd. 21/7/2022 whereby learned Judge found all three appellant not guilty for committing any offence punishable under Sec. 498 (A)/306/302/ of Indian Penal Code. All of them were acquitted and discharged from their respective bail bonds. BACKGROUND:

(2.) Law was put into motion by one Shri Ranjan Roy who lodged a written complaint before Mayabunder Police Station alleging, inter alia, that his elder daughter was married to Tarak Sikdar (respondent No. 1 herein) at Billiground in his house in the month of March, 2013. After marriage his daughter went to her matrimonial house and started living with her husband and out of wedlock she gave birth to a female child who was aged about two years. After marriage his daughter was subjected to physical torture by her husband and his daughter was also compelled to sleep in a separate room. She was also forced to work in the hotel owned by her in laws at Mayabunder.

(3.) It was further alleged that on 14/8/2017 his daughter came to his house at Billiground at about 7:00 P.M. by an Auto Rickshaw and narrated that her husband assaulted her and she sustained injury in her eye and neck. He took her daughter to Billiground Hospital for treatment. He also took her daughter to Billiground Police Station where in laws of his daughter were called in Police Station. On 15/8/2017 father in law of his daughter came to Police Station and after mutual understanding, his father and father in law of his daughter took his daughter to her matrimonial house at Mayabunder.