- (1.) THIS appeal is directed against a judgment and order dated 25th November, 1997 passed by the learned Assistant Sessions Judge, 1st court, Contai, in Sessions Trial No. Xl/june of 1994 convicting the appellant, amalendu Paul under Sections 498a/306 of the Indian Penal Code.
(2.) THE appellant was sentenced to rigorous imprisonment for three years for the offence punishable under Section 498a of the Indian Penal code. He was also sentenced to suffer rigorous imprisonment for eight years as also to pay a fine of Rs. 1,000/-, in default of payment to undergo further simple imprisonment for a period of one month for the offence punishable under Section 306 of the Indian Penal Code. The sentences awarded to the appellant were directed to run concurrently.
(3.) THE convict has come up in appeal.;