IMRAN MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated 13th and 14th May, 2013 passed by the learned Additional Sessions Judge, 3rd Court, Krishnagar, Nadia in Sessions Trial No. VII (May) 2011 arising out of Sessions Case No.64 (2) 2011 convicting the appellants for commission of offence punishable under Sections 498A/302/34 of the Indian Penal Code and sentencing them to suffer life imprisonment and to pay a fine of Rs.1,000/-, in default, to suffer simple imprisonment for two months for the offence punishable under Section 302 of the Indian Penal Code and to suffer further rigorous imprisonment for two years and to pay fine of Rs.500/-, in default, to suffer simple imprisonment for one month for the offence punishable under Section 498A of the Indian Penal Code; both the sentences to run concurrently.

(2.) The prosecution case as alleged against the appellants is to the effect that the victim Parthana Khatoon (Bibi) was married to Imran Mallick in the month of Falgoon, 1416 B.S. At the time of her marriage her father Lutfar Mallick (PW 1) gave Rs.15,000/-, three vories of golden ornaments and other articles as gifts, as per demand of the bridegroom parties.

(3.) Soon after the marriage her husband and other in-laws, namely, Narul Mallick (father-in-law), Sona Bibi (mother-in-law), Suman Mallick and Sabir Mallick (brothers-in-law), created pressure upon her to bring money. Parthana informed her father of such demand, but he could not meet such demand due to poverty. As a result, Parthana was tortured at her matrimonial home and not given food. She was even physically assaulted. Due to such torture she returned to her parental home. A Salish was held over the incident. Thereafter, the victim was sent to her matrimonial home.