GOURANGA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Gouranga Das, present appellant has been convicted for an offence punishable under Section 302 IPC by the Court of Additional Sessions Judge, Cooch Behar vide judgment and order dated 13th December, 2000. Vide a separate order of even date, he has been sentenced to suffer imprisonment for life and to pay a fine of Rs.5,000/-, in default of payment of fine to suffer rigorous imprisonment for two years.

(2.) In the present appeal, conviction and sentence awarded to the appellant has been assailed.

(3.) Present appellant-Gouranga Das was married with Dipali Das of village Pakrikuri, Police Station Kumargram, District Jalpaiguri. Their marital relations were not cordial.