- (1.) The challenge in this appeal is the judgment and order dated 5th September, 2009 passed by the learned Additional Sessions Judge, Fast Track Court-5,, Barasat in Sessions Case No.SC-2(3) of 2005 (S.T.1(7) of 2005) whereby the appellants Firoj Ali Molla and Siraj Ali were convicted for committing offence under Section 498A/306 of the I.P.C. and sentenced to suffer R.I. for seven years and two years respectively together with fine with a direction that the imprisonment would run concurrently.
(2.) The appellants have challenged the judgment on the following grounds; a) that the learned Judge failed to appreciate the evidence on record in its true and proper perspective; b) that the learned Judge was oblivious of the material discrepancies and contradiction in the evidence on record; c) that the learned Judge relied on the evidence of interested witnesses only and passed the judgment; d) that the judgment impugned, being bad in law, is liable to be set aside;
(3.) To appreciate the entire matter, it would be expedient to refer the factual matrix succinctly.;