STATE OF WEST BENGAL Vs. SAMBHU NATH BOSE

JUDGEMENT

(1.) DATTA, J. The State has preferred this appeal against the judgment and order dated 30th September, 1994 passed by the learned Additional sessions Judge, 6th Court, Alipore in the District of 24-Parganas (S) acquitting the respondents of the charges under Section 498a read with Section 34 and 304b read with Section 34 of the I. P. C. in Sessions Trial No. 4 (4) of 1994.

(2.) DIPAK Kumar Roy, father of the victim Pratima Bose lodged an FIR with the Thakurpukur P. S. at 21-35 hrs. on 28th October, 1991 alleging the following.

(3.) THE victim was married to the respondent Shambhu Nath Bose of joka, Babur Bagan under P. S. Thakurpukur on 4th of July 1991. Since the beginning of the marital life the victim was subjected to continuous torture arising out of demand for money, almirah and necklace etc. The victim whenever came to her parent's house reported the incident of torture to her parents. The father was compelled to go to his daughter's matrimonial home and when he confronted the father-in-law and mother-in-law of his daughter they insulted and threatened him. His daughter was severely tortured by her husband, parents-in-law and brother-in-law. At about 5'o clock in the evening on 28th october, 1991 an information was received by his daughter's uncle that his daughter was lying sick and admitted in Vidyasagar Hospital. The father of the victim immediately rushed to the hospital and found the burnt dead body of his daughter. The victim was carrying for a month as was learnt by him from his daughter.