SWAPAN BHOWMICK Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appeal is directed against the judgment and order, dated 28.02.2003, passed by the Adhoc Addl. Session Judge, Mangaldai, in Session Case No. 115 (DMFT) 01, convicting accused/appellants, namely, Shri Swapan Bhowmick, Shri Jogesh Bhowmick and Shri Arpana Bhowmick @ Shri Tuntun Bhowmick under Section 498A IPC and sentencing each of them to undergo Rigorous Imprisonment for 2 years and fine of Rs. 2,000/- and, in default to undergo rigorous imprisonments for another six months. Being aggrieved by, and satisfied with, aforesaid judgment, Shri. Swapan Bhowmick, Shri Jogesh Bhowmick and Shri Arpana Bhowmick @ Shri Tuntun Bhowmick, who would be described herein after as accused/appellants, preferred this appeal.

(2.) The case of the prosecution may, in brief, be described thus

(3.) The learned Addl. Session Judge, Adhoc, Darrang, Mangaldai on hearing the parties, framed charges under Section 304(B) IPC and Section 3 of the Dowry Prohibition Act read with Section 34 IPC. Charges so framed, on being read over and explained to accused persons, all the accused pleaded not guilty and claimed to be tried.