BUDDHADEB SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is yet another horrifying incident relating to dowry death of a young housewife whose life ended within a brief span of seven months of marriage.

(2.) The instant appeal has been preferred against the judgement and order of conviction and sentence dated 20th December, 2017 and 21st December, 2017 passed by the Additional Sessions Judge, 2nd Court, Katwa, Burdwan in Sessions Trial No. 13 of 2014 arising out of Sessions Case No. 56 of 2013 whereby the appellants were convicted for the offences punishable under sections 498A/304B/34 IPC and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.5,000/- each in default to suffer imprisonment for six months for the offence punishable under section 498A IPC and to suffer rigorous imprisonment for seven years each for the offence punishable under section 304B IPC. Both the sentences were ordered to run concurrently. By the judgement and order impugned one of the co-accused namely, Dasarath Ghosh was found not guilty of the aforesaid charges and was accordingly acquitted.

(3.) The facts in brief leading to this appeal may be summarised as follows :