SABITRI BARMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeals are directed against judgment and order dated 15.12.2014 passed by learned Additional Sessions Judge, Fast Track Court, Cooch Behar in Sessions Trial No. 03(October) 2009 arising out of Sessions Case No. 158 of 2009 convicting the appellant in CRA 10 of 2015 for commission of offences punishable under Sections 302/34 and 498A/34 of the Indian Penal Code and sentencing her to suffer rigorous imprisonment for life and to pay a fine of Rs. 10,000/- for the offence punishable under Section 302/34 of the Indian Penal Code and to suffer simple imprisonment for three years and to pay a fine of Rs. 5,000/-, in default to suffer simple imprisonment for six months more for the offence punishable under Sections 498A/34 of the Indian Penal Code. Both the sentences to run concurrently.

(2.) By the self-same judgment and order, the appellants in CRA 4 of 2015 were convicted for the offence punishable under Sections 498A/34 of the Indian Penal Code and directed to suffer simple imprisonment for three years and to pay a fine of Rs. 5,000/- each, in default to suffer simple imprisonment for six months more.

(3.) The prosecution case, as alleged against the appellants is to the effect that the victim Namita Barman was married to Ashutosh Barman on 27.2008 as per Hindu rites and customs. At the time of marriage, Naresh Chandra Barman (P.W.1), father of the victim girl gave Rs. 30,000/- cash, motorcycle, gold finger ring, gold ornaments, furniture and fixtures to the appellants as dowry.