SHIBANI SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two appeals were taken up for analogous hearing as they emanated out of the same judgement of conviction dated May 10, 2022 and the order of sentence dated May 11, 2022 passed by the learned Fast Track Court No.2, Barrackpore, North 24 Parganas in Sessions Trial No. 01 (04) 2013 arising out of Sessions Case No. 292 of 2012 convicting the appellants under Ss. 498A/306 of the Indian Penal Code, 1860.

(2.) The appellant in CRA (DB) 107 of 2022 was sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.5000,.00 in default simple imprisonment for two months for the offence punishable under Sec. 498A of the Indian Penal Code, 1860 and sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.10,000.00 and in default simple imprisonment for five months for the offence punishable under Sec. 306 of the Indian Penal Code, 1860.

(3.) The appellant in CRA (SB) 75 of 2022 was sentenced to suffer imprisonment for three years and to pay a fine of Rs.5000,.00 in default simple imprisonment for two months for the offence punishable under Sec. 498A of the Indian Penal Code, 1860 and to suffer simple imprisonment for seven years and to pay fine of Rs.10,000,.00 in default simple imprisonment for five months for the offence punishable under Sec. 306 of the Indian Penal Code, 1860.