NIKHIL MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS appeal is directed against a judgment and order dated 20th July, 2006 passed by the learned Additional Sessions Judge, 1st Court, Malda in sessions Trial No. 15 of 1996 arising out of Sessions Case No. 23 of 1994 convicting the appellant under Section 302/498a of the Indian Penal Code.

(2.) THE appellant was sentenced to suffer imprisonment for life as also to pay fine of Rs. 5,000/- in default to suffer rigorous imprisonment fo. r. six months for the offence punishable under Section 302 of the Indian Penal Code and he was also sentenced to suffer rigorous imprisonment for one year and also to pay a fine of Rs. 1,000/- in default to suffer rigorous imprisonment for one month for the offence under Section 498a of the Indian Penal Code.

(3.) AGGRIEVED by the order, the convict has come up in appeal.