MUBARAK ANSARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Additional Sessions Judge, Fast Track 2nd Court, Islampur, Uttar Dinajpur in connection with Sessions Case No. 137 of 2011 (Sessions Trial No. 5 of 2012) corresponding to G.R. Case No. 475 of 2010, whereby the appellants-A1 and A2 were convicted for the offences punishable under Sec. 304B and 498A of the Indian Penal Code and each of them was sentenced to undergo imprisonment for a period of seven years for the offence under Sec. 304B of Indian Penal Code; imprisonment for one year and a fine of Rs.1000.00 i.d. further S.I. for six months for offence punishable under Sec. 498A of Indian Penal Code.

(2.) Factual matrix of the case is that-

(3.) Over the complaint lodged by the de-facto complainant, the aforesaid police case was started against four accused persons. Police took up investigation and after completion of investigation charge-sheet was submitted against the accused persons under Ss. 498A/304B/34 of the Indian Penal Code.