PRADIP ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the appeals are taken up together for consideration as they emanate from the one and the same judgment of conviction and order of sentence.

(2.) The two appeals are directed against the judgment of conviction dated November 29, 2021 and order of sentence dated November 30, 2021 passed by learned Additional Sessions Judge, Bankura in connection with Sessions Trial No. 05 (02) 2017 arising out of Sessions Case No. 09 (11) 2016.

(3.) By the impugned judgment of conviction and order of sentence, the appellants were convicted for the offences punishable under Ss. 498A/304B/34 of the Indian Penal Code. The appellants were sentenced to suffer rigorous imprisonment for two years each and to pay a fine of Rs.25,000.00 each and in default of payment of fine to suffer simple imprisonment for another six months for the offence punishable under Ss. 498A/34 of the Indian Penal Code. The appellants were also sentenced to suffer rigorous imprisonment for 10 years for the offence punishable under Ss. 304B/34 of the Indian Penal Code. Both the sentences were directed to run concurrently. One of the accused facing trial namely Uttam Roy was, however, found not guilty of any of the offences and acquitted.