RAM MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant has assailed the judgement of conviction and the order of sentence dated July 18, 2012 passed by the learned Additional Sessions Judge, 2nd Court, Arambagh, Hooghly in Sessions Trial No. 09/2015 arising out of Sessions Case No. 116/2014.

(2.) By the impugned judgement of conviction, the appellant has been convicted under Ss. 498A/302 of the Indian Penal Code, 1860. By the impugned order of sentence, the appellant has been sentenced to simple imprisonment for 3 years and to pay a fine of Rs.2,000.00 and in default to undergo simple imprisonment for 4 months for committing the offence punishable under Sec. 498A of the Indian Penal Code, 1860 and sentenced to imprisonment for life and to pay a fine of Rs.10,000.00 and in default to suffer simple imprisonment for 2 years for committing the offence punishable under Sec. 302 of the Indian Penal Code, 1860.

(3.) The father of the victim had lodged a written complaint with the police on January 2, 2012 with regard to torture and dowry death of the victim on January 2, 2012. The father of the victim had implicated the appellant in such written complaint. He had stated that, the appellant joined the other family members in assaulting the victim.