RAJU MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred challenging the judgment and order of conviction and sentence dtd. 19/7/2018 and 20/7/2018 passed by the Learned Additional District and Sessions Judge, 5th Court, Malda in Sessions Trial No.05 of 2017 corresponding to Sessions Case No. 435/16 wherein the learned trial Court was pleased to convict the appellants under Ss. 417/328/34 of the Indian Penal Code.

(2.) Learned trial Court after convicting the appellants was pleased to impose the following sentences:

(3.) Hearing the incident the complainant went to the house of Laxman Mandal along with some other persons and found his daughter to be sick in an unconscious condition, as a result she was shifted and admitted to Malda District Hospital. Complainant further alleged that the said Raju Mandal had a relationship with his daughter and promised to marry her but subsequently decided to marry another lady, as a result the unfortunate incident occurred. The complainant thereafter requested the police authorities to take steps by investigating into the allegations.