TARAK CHANDRA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is in assailment of the judgment of conviction dated February 22, 2006 and order of sentence dated February 23, 2006 passed by learned additional District and Sessions Judge, Durgapur in Sessions Case No. 01 of 2003.

(2.) By the impugned judgment and order, the appellants were convicted for the offences punishable under Sec. 498A/ 304B/ 34 of the Indian Penal Code. The appellant Tarak Chandra Mondal was sentenced with imprisonment for two years and fine of Rs.5,000.00 for the offences punishable under Sec. 498 of the Indian Penal Code and in default of payment of fine, he was sentenced for another six months. The said appellant was also sentenced for rigorous imprisonment of ten years for the offences punishable under Sec. 304B of the Indian Penal Code.

(3.) The appellant DulalMondal was sentenced to simple imprisonment for two years with a fine of Rs.5,000.00 for the offences punishable under Sec. 498A of the Indian Penal Code and in default of payment of fine; he was sentenced to undergo simple imprisonment for another six months.