BAPI MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CRA No. 269 of 2009 and CRA No. 270 of 2009 are directed against the same judgment and order of conviction dated 27-3-2009 and sentence dated 30-3-2009 passed in Sessions Case No. IX(September),2007 corresponding to Sessions Case No. 30(9) of 2007 by the learned Additional Sessions Judge, Fast Track Court-III, Krishnagar, Nadia. In CRA No. 269 of 2009, there are three appellants , namely, Bapi Mondal, Kalyani Mondal and Sukumar Mondal . In CRA No. 270 of 2009 there are two appellants , namely, Runu Bairagya @ Runu Saha and Ujjal Mondal.

(2.) All the appellants have been sentenced to suffer R.I. for three years and to pay a fine of Rs. 5,000/- in default to suffer S.I. for 9 months for the offence punishable under Section 498A of the Indian Penal Code. Appellants Bapi Mondal, Kalyani Mondal and Sukumar Mondal are sentenced to suffer further R.I. for life for the offence punishable under Section 307/34 of IPC.

(3.) Both the appeals are disposed of by this common judgment.