- (1.) This appeal is directed against the judgment and order of the Additional Sessions Judge, Fast Track Third Court, Krishnagore, Nadia in Sessions Trial No. II (March), 2007 arising out of Sessions Case No. 22(11) of 2006, wherein the appellants were found guilty of having committed offences under Section 498A/304B/306 of the Indian Penal Code.
(2.) The appellants-accused Nripen Roy, father-in-law Nirod Roy, mother-inlaw, Gouri Roy have been convicted and sentenced to suffer rigorous imprisonment for 3 years and to pay a fine of Rs. 10,000/- each in default to suffer S.I. for one year for committing offence punishable under Section 498A of IPC; to suffer R.I. for 10 years and to pay a fine of Rs. 10,000/- each in default to suffer S.I. for one year for committing offence punishable under Section 306 of IPC and to suffer Imprisonment for life for committing offence punishable under Section 304B of IPC. It was further directed that the fine, if 2 realized, the entire amount be paid to father of deceased Aparna as compensation under Section 357 of Cr.P.C.
(3.) However, all the substantive sentences were ordered to run concurrently under Section 31(1) of Cr.P.C.;