IN RE Vs. NAYAN DAS & ORS

JUDGEMENT

(1.) In Sessions Trial No. 10 of 2007 arising out of sessions case no. 10 of 2007 learned Additional Sessions Judge, Fast Track Court, Second Court, Asansol convicted the appellant and sentenced them to suffer rigorous imprisonment for a period of 2 years and to pay a fine of Rs.2,000/- each in default to suffer simple imprisonment for 2 months for the offence under Section 498 A of the Indian Penal Code and has further been pleased to convict appellant no. 1 and 2 for the offence under Section 304 B and thereby sentenced them to suffer rigorous imprisonment for 10 years and to pay a fine of Rs. 10,000/- in default to undergo for simple imprisonment for 3 months. Learned trial Court has also convicted appellant no. 3 and 4 for the offence under Section 304 B of the Indian Penal Code and sentenced them to suffer rigorous imprisonment for a period of 7 years each and to pay a fine of Rs.5,000/- each in default to suffer simple imprisonment for a period of 1 month.

(2.) The appeal has been preferred by all the appellants and the said appeal was admitted by a co-ordinate Bench of this Court and pursuant to the liberty given by the coordinate Bench of this Court, this CRAN application has been filed with the prayer for suspension of the sentence as well as release of all the appellants on bail.

(3.) Learned Senior Advocate Mr. Dipak Sengupta appearing on behalf of the appellants contended that appellant no. 4 is married sister in law of the victim and appellant no.3 is the mother in law of the victim.