Rup vs The State Of West Bengal & Anr
2023 Latest Caselaw 7121 Cal

23    13.10.
       2023                   CRA (SB) 176 of 2023
 Ct
237
                              Kaushik Nandi & Anr.
rup                                    Vs.
                         The State of West Bengal & Anr.


                   Mr. Uday Sankar Chatopadhyay,
                   Mr. Rajashree Tah,
                   Ms. Trisha Rakshit,
                   Ms. Aishwarya Datta
                   Ms. Ashadeep Karmakar     .... For the appellants.




               1.

This appeal has been preferred against the judgment

and order of conviction dated 11th September, 2023

passed by the learned Additional Sessions Judge, 3rd

Court, Purba Bardhaman in connection with Sessions

Trial No.15 of 2019 corresponding to Sessions Case

No. 33 of 2019, thereby learned Judge found

appellants/convicts guilty of committing offence

under Section 304B/498A of the Indian Penal Code

and sentenced them to suffer rigorous imprisonment

for seven (07) years each for the offence punishable

under Section 304B of the Indian Penal Code and also

sentenced them to suffer rigorous imprisonment for

three (03) years for offence punishable under Section

498A of the Indian Penal Code with fine of Rs.5000/-

each, in default, to suffer further imprisonment for a

term of three months. Both the sentences were

ordered to run concurrently but in default of payment

of fine, the sentences were order to run consecutively.

2. Heard learned counsel appearing on behalf appellants

and also I have perused the judgment.

3. The appeal is admitted.

4. Issue usual notice.

5. Trial Court Record be called for.

6. 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.

7. Liberty is given to file application for suspension of

sentence.

8. Realization of fine amount be stayed in the meantime.

(Bibhas Ranjan De, J.)