BIPUL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE judgment dated 23rd march, 2002 of the Court of learned additional Sessions Judge, South Tripura, udaipur, passed in Case No. S. T. 100 (ST/s)of 2001, convicting the appellants under section 498-A of the Indian Penal Code and sentencing the appellant No. 1 to suffer rigorous imprisonment for two years and a fine of Rs. 2,000/-, in default of payment, to suffer additional rigorous imprisonment for three months and the appellant No. 2 to suffer rigorous imprisonment for six months and a fine of Rs. 5000/-, in default of payment, to suffer rigorous imprisonment for three months, is under challenge in this appeal.

(2.) THAT, the prosecution case which originated from a complaint filed before the Court learned Chief Judicial Magistrate, South tripura, Udiapur is that in 1991 one Kajal majumdar (since deceased) married with the appellant No. 1. From the very next day of the marriage she started living at the house of her husband but she was tortured and subjected to harassment by the appellants and their family members continuously demanding more money and gold ornaments from her parental house. In 1992 she gave birth to a premature baby and suffered from acute illness with profuse bleeding but no medical treatment was given to her. The requests for taking her to her parental house for treatment were turned down by the appellant no. 1. In 1995, on her refusal/failure to meet the demand of the appellant, she was assaulted/slapped in presence of the complainant. She sent many letters to her father through a messenger namely, rakhal Nath, narrating about her miserable life and asking either to pay Rs. 10,000/- or to take her back to her parental house and that the last letter was on 18-3-1996. On 21-4-1996, when the complainant visited the house of his sister she was found lying seriously ill but no medical treatment was afforded to her by the family members of the appellants. On 23-4-1996 the complainant again visited the house of his sister on learning that his sister (Kajal Majumder) died On the previous day and the dead body was cremated without giving information to the family members of the complainant. Thereafter, he lodged a written complaint to the learned chief Judicial Magistrate, South Tripura, udaipur on 27-4-1996, who endorsed the same to the Sabroom Police Station for investigation. Accordingly, Sabroom P. S. Case no. 34/1996 under Sections 498-A and 304-B of IPC was registered and investigated.

(3.) THAT, the Investigating Officer submitted the charge-sheet against the appellants, father-in-law and brother-in-law of the deceased for committing offences punishable under Sections 498-A and 304-B of the Indian Penal Code. The learned trial court, being satisfied with the materials on record, framed charges under Sections 498-A and 304-B, IPC against all the accused persons, to which all pleaded not guilty and thus, stood trial.