Sudhir Sen & Anr vs State Of West Bengal
2023 Latest Caselaw 4673 Cal

02    02.08.
       2023                     CRA (SB) 109 of 2023
 Ct                                    With
237                            IA NO: CRAN 1 of 2023

rup
                                  Sudhir Sen & Anr.
                                         Vs.
                                 State of West Bengal

Mr. Soumyajit Das Mahapatra ... for the appellants

The appeal has been filed assailing the judgment

and order of sentence passed on 01.06.2023 passed by

the Learned Additional Sessions Judge, 7th Court,

Paschim Medinipur in Sessions Case No. 01(03) of 2017

and in connection with Sessions Trial Case No. XXII-May

of 2017 arising out of Dantan Police Station Case No. 07

of 2008 dated 28.01.2008 under sections 498A/304B/34

of the Indian Penal Code.

By the judgment dated 30.05.2023 the appellants

i.e. father-in-law and mother-in-law of the deceased were

convicted and sentenced to suffer rigorous imprisonment

of three (3) years with fine of Rs.10,000/- in default of

payment further imprisonment for three months for the

offence under Section 498A/34 of the Indian Penal Code

and also sentenced to suffer rigorous imprisonment for

seven (7) years for the offence under section 304B/34 of

the Indian Penal Code.

Heard learned advocate appearing on behalf of the

appellants.

I have gone through the judgment passed by the

learned Judge and I find materials in favour of the

admission of appeal.

The appeal is admitted. Issue usual notices.

Trial Court Record be called for.

After arrival of the Lower Court Record, if it is

found, otherwise in order, the formal paper book shall be

prepared within six weeks thereafter.

Liberty is given to file bail application.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)