NITYA GHOSH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 25.06.2003, passed by the learned Addl. Sessions Judge, Darrang, Mangaldai, in Sessions Case No. 73 (DMFT) 2002. By the impugned judgment and order aforesaid, the learned Additional Sessions Judge, convicted the appellants for the offence under Section 498(A) IPC and sentenced each of them to suffer rigorous imprisonment for two years and pay a fine of Rs.2,000/-, in default, suffer another period of rigorous imprisonment for six months.

(2.) BEING aggrieved by the said judgment and order, the appellants have come up with this appeal.

(3.) AT the close of the investigation, police submitted chargesheet against the appellants along with Sri Madhab Ghosh and Smti. Kalpana Ghosh for the offences under Sections 498(A)/306 IPC and forwarded them to the Court to stand trial.