CHUNILAL MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated 11-09-1990 passed by the learned Additional Session Judge, Rampurhat in Sessions Trial number 1 of September, 1990 arising out of sessions case no. 13 of 1989 by which that appellant-accused was convicted for the offences punishable under sections 498A/304B of I.P.C. The appellant was heard on the question of sentence and thereafter by an order passed on the same day that is on 11-09-1990, he was sentenced to suffer rigorous imprisonment for 10 years for the offence punishable under section 304B of I.P.C. No separate sentence for the offence punishable under Section 498A of I.P.C. was, however, awarded by the learned Trial Court.

(2.) Ujjal Mondal and Bela Mondal, the nephew and boudi respectively of the appellant were also tried in this case but the learned Trial Judge finding no tangible evidence against them to his satisfaction had, however, acquitted them of the offences punishable under Sections 498A/304B/306 of I.P.C. charged against them. The State has not filed any appeal against the order of the learned Trial Judge acquitting the aforesaid two co-accused of the offences under Sections 498A/306/304B of I.P.C.

(3.) Being aggrieved by the orders of conviction and sentence passed by the learned Trial Court, the appellant has preferred the present appeal.