SANAT PANJA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) SANAT Panja resident of village Jash Dighi under indus Police Station in the District of bankura married Smt. Puspanjali Panja on 18th Jaistha, 1393 B. S. Puspanjali gave birth to a male child out of the said wedlock on 10th Baishakh 1394 B. S. Unfortunately puspanjali died an unnatural death on 18th baishakh 1394 B. S. just eight days after giving birth to the male child.

(2.) PER the complaint lodged by the brother of Puspanjali being PW-1 the marriage was fixed for a consideration of Rs. 46,000. 00 in cash as dowry along with other usual gifts like utensils, wristwatch, etc. At the time of marriage father of Puspanjali could arrange for Rs. 34,360. 00. It was agreed that the balance sum of Rs. 11,640. 00 and a tape recorder would be given later on. Puspanjali suffered physical and mental torture in her in-laws' place for the balance sum. Her father could arrange the said sum on a later date and paid the said sum to her father-in-law Krishna chandra Panja who received the said sum and granted receipt being Exhibit 6/6. Tape recorder, however, could not be given.

(3.) LETTERS were disclosed as exhibits. We have perused the letter of Puspanjali addressed to his father wherefrom we would find that her in-laws were pressing her for cash amount in exchange of tape recorder so that they could purchase a television set. Her mother-in-law also wrote to her while she was in her paternal house wherein she categorically stated that unless the dowry dispute was settled Pushpanjali would not be taken to her in-laws' place. In another letter the mother-in-law asked Puspanjali that she should come back with the articles.