BIPAL RANJAN PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant Bipul along with his father Bimal and mother Parul faced charges under section 498A as well as under section 304B of the IPC in connection with Sessions Trial No. 8(8) of 2001 before the learned Additional Sessions Judge, 5th Court, Barasat in the district of 24-Parganas (North) and after conclusion of trial, Bipul was found guilty both under section 498A as well as under section 304B of the IPC and both Bimal and Parul were acquitted of those charges. The learned Additional Sessions Judge, after convicting Bipul both under section 498A as well as under section 304B of the IPC, sentenced Bipul to suffer rigorous imprisonment for 10 years and also to pay a fine of Rs. 2,000/- in default to suffer further simple imprisonment for one month.

(2.) Bipul has now preferred this appeal challenging his conviction and sentence.

(3.) The prosecution case in brief was that Nupur, daughter of Bimal Krishna Paul of village Janakul under P.S. Habra was given marriage to appellant Bipul Paul, son of Bimal and Parul of No. 8, Ashok Nagar in the month of Agrahayan 1407 B.S.