AJOY SHARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) NONE appears on behalf of the appellants to prosecute the matter. Ms. Mayukhi Mitra, learned advocate, is requested to appear as amicus curiae to assist the Court.

(2.) THIS appeal is directed against the judgment and order dated 29th and 30th March, 2006 passed by the learned Additional District and Sessions Judge, Fast Track Court -III, Barrackpore, North 24 -Paraganas convicting the appellants for commission of offence punishable under Sections 498A/304B of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for seven years for the offence punishable under Section 304B of the Indian Penal Code and to suffer rigorous imprisonment for three years and to pay fine of Rs.1,000/ - each in default six months S.I. for the offence punishable under Section 498A of the Indian Penal Code. Both the sentences will run concurrently. The prosecution case against the appellants is as follows;

(3.) ON 20.6.2004, Sanjoy Sharma, P.W.1 lodged a complaint with the Bidhannagar North Police Station alleging that his sister Binita Sharma was married to appellant no.1, Ajoy Sharma in 2000 and subjected to mental and physical torture by the husband and other in laws' on demands of further dowry.