(1.) Heard Mr. Indrajit Sinha, learned counsel for the appellant and Mr. Pramod Kr. Choudhary, learned A.P.P., appearing for the State.
(2.) This appeal is directed against the judgment of conviction dated 09.12.2005 and order of sentence dated 12.12.2005 passed by Shri Arun Kumar Dutta, Additional Sessions Judge, Ghatsila in Sessions Trial No. 147/2004 whereby and whereunder the appellant has been sentenced to undergo R.I. for seven years for the offence u/s 307 of the IPC. Further R.I. for five years for the offence u/s 326 of the IPC and R.I. for two years each for the offence under Sections 324 and 498 (A) of the IPC. All the sentences were directed to be run concurrently.
(3.) Bahragora P.S. Case No.107/2003 has been registered under Sections 323, 326, 307 & 498(A) on the fardbeyan of the informant, namely, Alka Ghosh (P.W.-4). As per the F.I.R., fifteen years ago, marriage has been solemnized with the accused. There was a demand of dowry to the tune of Rs. 50,000/- at the time of marriage and due to non fulfillment of demand, informant was being constantly harassed. Two daughters have born out of the wedlock. One is aged about 13 years, namely, Manshi Ghosh (P.W.-1) and another is Satabdi Ghosh (P.W.-2) aged about 9 years at the time of occurrence. As per story disclosed in the F.I.R., on 17.11.2003 at about 8 AM, she has been assaulted by 'Bhujali' by the appellant with the help of his parents for non fulfillment of the demand of dowry. Two bhujali blows have been given to her, one hit at her head and another has resulted in severance of the thumb. On the conclusion of investigation, the appellant has been charge sheeted for the above sections.