RAM RANJAN MAJI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE appellant Ram Ranjan Maji has preferred this appeal being aggrieved against the judgment and order dated 15th February, 1989 passed; by the learned Assistant Sessions Judge of bankura convicting him under Section 498a/306, IPC and sentencing him to suffer R. I. for 10 years and to pay a fine of rs. 1000/- in default to suffer further R. I. for 6 months under Section 306, IPC and to suffer R. I. for 3 months with a fine of rs. 500/- in default to suffer R. I. for 1 month under Section 498a, IPC with the direction that both the sentences would run concurrently.

(2.) NARENDRA Nath Mondal of village kodma under Indas P. S. of the district of bankura lodged a written complaint with the o. C. Indas P. S. at 14-15hrs. on 31-12-1985 alleging that his second daughter Archana who was married to the appellant sometime. in the month of Falgun, 1391 B. S. was sub -. jected to physical and mental ill treatment and torture on demands of more dowry in the form of gold ornaments. On 5th of Pous. 1392 B. S. , he got an information that his daughter had been admitted in Bishnupur hospital. He proceeded to the hospital and found that his daughter had been burnt. Attempts were made to get her cured and he had been to the hospital regularly but, unfortunately she died in the afternoon of 30th December, 1985. It has been alleged in the FIR that his daughter's husband, mother-in-law and elder sister-in-law would, regularly torture her cruelly and being unable to bear torture she was compelled to , commit suicide.>

(3.) ON receipt of this ejahar the O. C. , Indas p. S. registered Indas P. S. case No. 11/90 dated 31-12-1985 against the appellant Ram ranjan Maji and three other persons under section 498a/306, IPC and upon completion of investigation submitted charge-sheet against them under the aforesaid sections of the law.