ANOWAR HOSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant has assailed the judgment and order dtd. 15/4/2016 and 18/4/2016 passed by the Learned Additional Sessions Judge at Dinhata, District - Cooch Behar in Sessions Trial No. 04(05)/2015 arising out of Sessions Case No. 6(D)/2015 thereby convicted the appellant for commission of the offence punishable under Sec. 302 of the Indian Penal Code, 1860 and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Rs.5,000.00, in default, to suffer simple imprisonment for two months.

(2.) The prosecution case against the appellant is that Rehena Parvin was married to Anowar Hossain, S/o Dablu Mia as per Shariat law on 3rd Aswin, 1419 B.S. As per demand of the groom's family, a sum of Rs.50,000.00 in cash, one Pulser motor cycle, gold ornaments, a cot, an almirah, a dressing table and a rack were given as the dowry. After marriage, she went to her in-law's house and led conjugal life.

(3.) Her husband allegedly being ill-advised by his parents started torturing her physically and mentally. He demanded that she brings a further sum of Rupees one lakh from her father. Rehena used to report the incident of torture to her father over telephone. In the hope of leading peaceful conjugal life, she tolerated the torture. The appellant's parents started to live in Siliguri, away from the son and daughter-in-law.