OHIDUL SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant has assailed his conviction under Ss. 489B and 489C of the Indian Penal Code and the corresponding sentence of 10 years and a fine of Rs.10,000.00 in default to suffer simple imprisonment for six months for the offence punishable under Sec. 489B and rigorous imprisonment of seven years for the offence punishable under Sec. 489C of the Indian Penal Code.

(2.) Appellant was called upon to answer the following charges:-

(3.) Prosecution examined seven witnesses to prove its case.