SIDDHARTHA CHATTOPADHYAY,J. - (1.) Calling in question the legality and validity of the judgment and order of conviction dated 20.06.2016 and 21.06.2016 passed by the learned Additional Sessions Judge, 5th Court Barasat in connection with S.T. No.
(2.) (4) of 2011, the appellant has preferred this appeal. By the impugned judgment, the learned trial court has convicted the present accused appellant under Section 498A of IPC and under Section 306 of the IPC. 2. In course of hearing, the learned Counsel appearing on behalf of the appellant has submitted that there is no cogent evidence for which the present accused appellant could be convicted. She has also referred to some of the discrepancies in the evidence of the prosecution witnesses. According to the appellant, if those were taken into consideration in its proper perspectives the conviction would not lie.
(3.) Mr. Imran Ali appeared on behalf of the state practically could not assist the court by making any submission rather he did not mention the salient parts of the judgment.;