SK. SAIBUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment and order of conviction and sentence passed by the Learned Additional Sessions Judge, Fast Track Court, Haldia in Sessions Trial No. 67/2014 arising out of Sessions Case No. 388/August/2014 convicting the appellants under Sec. 498A of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for three years each with fine and default clause is assailed in the instant appeal.