TAPAS KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant Tapas Kr. Ghosh was convicted under Section 498A as well as under Section 304B of the I. P. C. by the learned Sessions Judge, Hooghly in connection with Sessions Trial No. 182 of 1992 and after conviction said appellant was sentenced to suffer rigorous imprisonment for life under Section 304B of the I. P. C. and he was further sentenced to suffer rigorous imprisonment for three years and also to pay a fine of Rs. 2,000/- in default to suffer rigorous Imprisonment for two months more for the offence under Section 498A of the I. P. C.

(2.) Being aggrieved by and dissatisfied with the order of conviction and sentence appellant preferred this appeal.

(3.) The prosecution case, in brief, was that Smt. Putul Ghosh alias Ira was married to the present appellant on 26th November, 1993 following Hindu rituals and customs. It was alleged by the father of Putul that although during marriage sufficient dowry was given to the appellant, but, the appellant was not satisfied and for this reason Putul was subjected to torture and cruelty ever since her marriage. It was specifically mentioned in the written complaint by Durga Prasad Sarkar father of Putul that appellant created pressure on Putul for bringing a scooter from her father. Durga Prasad Sarkar came to learn that on 27th January, 1994 dead body of Putul was found on the railway track between Chandannagore Railway Station and Mankundu Railway Station and on 28th January, 1994 Durga Prasad Sarkar lodged the complaint with Chandannagore P. S. alleging foul play on the part of the appellant behind the unnatural death of Putul Ghosh.