Siddhartha Chattopadhyay, J. - (1.) The appellants called in question the correctness of the judgment and order of conviction dated 30-03-2015 and 31-03-2015 passed by the Additional Sessions Judge, 2nd Court, Contai, Purba Medinipur in connection with Sessions Trial No. 04/September/2008.
(2.) According to the appellant, the learned trial court failed to construe the provision of Section 498A of I.P.C and Section 304B of I.P.C. According to the appellants, learned trial court totally under a mis-conception of law has passed the judgment. So they have prayed for setting aside the said judgment and order of conviction.
(3.) The learned Public Prosecutor appearing on behalf of the state contended that the learned trial court has made a thread bare discussion mentioning the reasons, which prompted him to convict the appellants and so it does not call for any interference.;