MASIUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against the judgment and order dtd. 4/7/2014 and 5/7/2014 convicting the appellant for commission of offence punishable under Sec. 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life, out of which rigorous imprisonment shall be for a period of four years and rest shall be one of simple imprisonment.