MUSLIMUDDIN Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Islampur, Uttar Dinajpur, in Sessions Trial No. 43 of 1994 arising out of Sessions Case No. 7 of 1994 whereby and whereunder the appellant, Muslimuddin, was convicted for commission of offence punishable under Ss. 498A/306 of the Indian Penal Code (in short 'IPC') and sentenced to suffer rigorous imprisonment for two years for the offence punishable under Sec. 498A, IPC and to suffer rigorous imprisonment for five years for the offence punishable under Sec. 306, IPC. Both the two sentences were directed to run concurrently.