Indira Banerjee, J. - (1.) This appeal is against a judgment and order of conviction and sentence dated 28th February, 1997 passed by the Learned Assistant Sessions Judge, Civil Court, Contai in Sessions Trial No. XI/Sept/95 whereby three appellants namely - - (i) Ajit Kumar Manna, (ii) Anath Bandhu Manna (brother of the appellant No. 1) and (iii) Gouri Manna were convicted of offences under Ss. 498A and 306 of the Indian Penal Code.
(2.) The appellant No. 1, Ajit Kumar Manna, has been sentenced to suffer rigorous imprisonment of 10 years and fine of Rs. 2,000/ - for offence under Sec. 306 of the Indian Penal Code. In default of payment of fine, this appellant was to suffer rigorous imprisonment for one year more.
(3.) The appellant No. 2, Anath Bandhu Manna, has been sentenced to suffer rigorous imprisonment for 8 years and to fine of Rs. 2,000/ - for offence under Sec. 306 of the Indian Penal Code. In default of payment of fine the appellant No. 2 was to suffer rigorous imprisonment for one year more.;