JAMALUDDIN SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against the Judgment and Order dtd. 20/12/2014 passed by the learned Sessions Judge, Dakshin Dinajpur at Balurghat convicting the appellant under Ss. 498A/306 of the I.P.C and sentencing him to suffer rigorous imprisonment for two years and to pay fine of Rs.5,000.00 in default to suffer rigorous imprisonment for three months more for the offence u/s 306 of I.P.C and to suffer rigorous imprisonment for a period of six months and to pay fine of Rs.2,000.00 only in default to suffer rigorous imprisonment of one month more for offence under Sec. 498A of I.P.C in connection with Sessions Case No.322 of 2011/Sessions Trial No.6 of 2012.

(2.) PROSECUTION CASE :-

(3.) DEFENCE CASE : Being aggrieved by and dissatisfied with the impugned order of conviction and sentence, the appellant herein has preferred the instant appeal on the following Grounds:-