ASRAF MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellants faced trial under the charge of Sec. 498A/304B of the Indian Penal Code in Sessions Trial No.15 (4)/11 and were convicted under the charge of Sec. 498A of the Indian Penal Code by the Court below. The learned trial Judge passed order of sentence directing the appellants to suffer simple imprisonment for two years each and also to pay fine of Rs.1,000.00 each, in default, to suffer simple imprisonment for three months each for the offence under Sec. 498A of the Indian Penal Code. The present appeal is filed by the accused/appellants assailing the judgment and order of conviction and sentence.