HIRA BITTAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against the Judgment and Order dtd. 15/9/2015 passed by the learned Additional Sessions Judge, 1st Fast Track Court, Kandi, Murshidabad in Sessions Serial No. 190 of 2009, Sessions Trial No. 2(9) of 2012, arising out of Kandi P.S. case No.144/04 dtd. 10/8/2004 under Ss. 498A/307/34 of the Indian Penal Code convicting thereby the appellant herein for the commission of offence punishable under Sec. 498A of the Indian Penal Code and sentencing him to suffer simple imprisonment for one year and also to pay a fine of Rs.1,00,000.00 i.d. to suffer further simple imprisonment for six months.

(2.) THE PROSECUTION :-