MAYA PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dtd. 16/1/2004 and 17/1/2004 passed by Learned Additional Sessions Judge, Fast Track Court No. 2, Barasat, North 24 Parganas in Sessions Trial No. 3(8)03 arising out of Sessions Case No. S.C. 2(6)03 convicting the appellants under Sec. 498A/306 of the Indian Penal Code, sentencing the appellants Maya Rani Paul and Purnima Paul to suffer rigorous imprisonment for 4 years and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for three months for the offence under Sec. 306 of Indian Penal Code and they are further sentenced to suffer rigorous imprisonment for 1 year and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for three months for the offence under Sec. 498A of Indian Penal Code. Both the sentences shall run concurrently.

(2.) The appellant Bholanath Paul is sentenced to suffer rigorous imprisonment for 5 years and to pay a fine of Rs.1,000.00 in default to suffer simple imprisonment for three months for the offence under Sec. 306 of Indian Penal Code and he is also sentenced to suffer rigorous imprisonment for 1 year and to pay a fine of Rs.1,000.00 in default to suffer simple imprisonment for two months for the offence under Sec. 498A of Indian Penal Code. All these sentences shall run concurrently.

(3.) The appellant Sannyasi Paul is hereby sentenced to suffer rigorous imprisonment for 7 years and to pay a fine of Rs.1,000.00 for the offence under Sec. 306 of Indian Penal Code in default to suffer simple imprisonment for three months. For the offence under Sec. 498A of Indian Penal Code is hereby sentenced to suffer rigorous imprisonment for 2 years and to pay a fine of Rs.1,000.00 in default to suffer simple imprisonment for two months. All the sentences shall run concurrently.