RANJIT MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment and order of conviction dtd. 6/7/2019 and 8/7/2019 passed by the learned Additional Sessions Judge, Fast Track Court-I, Lalbagh in connection with Sessions Trial No. 2/June/2014 (Sessions Serial No. 29 of 2013) is assailed in this appeal.

(2.) By passing the impugned judgment and order of conviction the learned Trial Court found these appellants guilty for commission of offence punishable under Sec. 498A/34 and 302/34 of the Indian Penal Code and they were sentenced accordingly.

(3.) Being aggrieved and dissatisfied with the said impugned judgment and order of conviction passed by the learned Trial Court, the present appeal is preferred at the behest of these appellants.