KALABATI GUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal arises out of a judgement and order dtd. 25/8/2005 and 26/8/2005, as passed by Learned Additional Sessions Judge, 1st Fast Track Court, Hooghly, in Sessions Trial No. 30 of 2003(arising out of GR Case No.75 of 2003, P.S. Bhadreswar P.S. Case No. 29/2003 dtd. 11/2/2003, under Ss. 498A/326 IPC). By the impugned judgement and order the Learned Trial Court found two accused persons namely; Onkar Nath Gupta (appellant no.2 herein) and Anil Gupta (appellant no.3 herein) guilty under Ss. 498A/302/34 IPC and accused Kalabati Gupta (appellant no.1 herein) under Sec. 498 A IPC and thus, convicted them under Sec. 235(2) of the Cr.P.C.

(2.) The convicts felt aggrieved and thus preferred the instant appeal.

(3.) For effective disposal of the instant appeal, the facts leading to filing of Bhadreswar P.S Case No. 29 /2003 dtd. 11/2/2003, are required to be dealt with in nut shell.