GAUTAM PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal arises out of the judgment and order dtd. 25/5/2007 and 28/5/2007, as passed in S.T. 2/4/2003 (arising out of Sessions Case No. 35/1998, GR Case No. 52/1996, Burwan PS Case No. 12/1996 dtd. 25/1/1996) by the Learned Additional Sessions Judge, 1st Fast Track Court, Kandi, Murshidabad whereby the present appellants being Gautam Paul and Dhanubala Paul were convicted under Sec. 235(2) of Cr.P.C for the offence committed under Ss. 498A/306 IPC.

(2.) The convicts namely; Gautam Paul and Dhanubala Paul felt aggrieved and thus filed the instant appeal.

(3.) For effective disposal of the instant appeal, the facts leading to initiation of Burwan PS Case No.12/96 dtd. 25/1/1996, under Ss. 498A/306 IPC are required to be dealt with in a nutshell.