JAYANTA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant Jayanta Das preferred this appeal challenging the judgment and order of the learned Additional Sessions Judge, 5th Court in the erstwhile district of Midnapore passed in connection with Sessions Trial No. VIII/ July/1995.

(2.) Jayanta Das being charged under Sections 498A, 302 and 201 of the Indian Penal Code was ultimately convicted by the learned trial Judge under Sections 498A and 306 of the Indian Penal Code and he was sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs. 5,000/- in default to suffer rigorous imprisonment for six months for the offence under Section 498A of the IPC and he was also sentenced to suffer rigorous imprisonment for eight years and to pay a fine of Rs. 10,000/- in default to suffer rigorous imprisonment for two years more for the offence under Section 306 of the IPC.

(3.) The learned Judge also directed to pay the entire fine amount, if realized, to Puti, the minor daughter of the deceased.