AJIT MAHARA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal has been directed against the judgment and order of conviction passed by the learned Additional District Judge, Suri, Birbhum, in connection with Sessions Case No. 168 of 1988 finding these appellants guilty for Commission of the offence punishable under Sec. 498A of Indian Penal Code and sentenced them to rigorous imprisonment for two years and to pay a fine of Rs.500.00, in default to undergo further period of rigorous imprisonment for one month.

(2.) In short campus the story of the prosecution is delineated hereunder:

(3.) The learned Trial Court framed charge under Ss. 306 and 498A of the Indian Penal Code against these appellants.