BIPIN SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenging the judgment and order of conviction dated 20/09/2014 passed by the learned Sessions Judge, Cooch Behar in S.T. no. 2 (9) of 2009, the appellant has preferred this appeal.

(2.) According to the appellant the learned trial Court failed to appreciate the evidence of the prosectuion witnesses in its proper perspectives. He further contended that there is no ingredient of either Section 498A of the IPC or Section 306 of the IPC.

(3.) Learned counsel appearing for the State supported the judgment and contended that the learned trial Court has made a threadbare discussion and has come to a correct conclusion, which does not call for any interference.