FARHAD SK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dtd. 25/2/2013 and 26/2/2013 passed by learned Additional Sessions Judge, 1st Fast Track Court, Rampurhat in Sessions Trial No. 5/11/2011 arising out of Sessions Case No.122/2011 convicting the appellants for commission of offence punishable under Sec. 498A/304B of the Indian Penal Code and under Sec. 3,4 of the Dowry Prohibition Act sentencing them to suffer rigorous imprisonment for ten years and to pay a fine of Rs.10,000.00 each, in default, to suffer rigorous imprisonment for two years for the offence punishable under Sec. 304B of the Indian Penal Code, to suffer rigorous imprisonment for three years and to pay fine of Rs.3000.00 each, in default, to suffer further rigorous imprisonment for one year for the offence punishable under sec. 498A of the Indian Penal Code, to suffer rigorous imprisonment for five years and to pay fine of Rs.15,000.00 each, in default, to suffer further rigorous imprisonment for 2 1/2 years for the offence punishable under Sec. 3 of Dowry Prohibition Act and to suffer rigorous imprisonment for two years and to pay fine of Rs.5,000.00 each, in default, to suffer further rigorous imprisonment for 1 1/2 years for the offence punishable under Sec. 4 of the Dowry Prohibition Act; all the sentences shall run concurrently. Fine amount, if paid, fifty percent of the same be handed over to the de-facto complainant as compensation.