TARUN SANTRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant has assailed the judgement of conviction dated December 19, 2019 and the order of sentence dated December 20, 2019 passed by the Additional Sessions Judge, Fast Track 1st Court, Alipore, South 24 Parganas in Sessions Trial No. 01(02) of 2016 arising out of Sessions Case No. 09 (11) of 2015.

(2.) By the impugned order of conviction, the appellant has been found guilty of offences under Sec. 302/201 of the Indian Penal Code, 1860 and 27(1) of the Arms Act. The appellant has been sentenced to rigorous imprisonment for life by the impugned order of sentence dated December 20, 2019.

(3.) The case of the prosecution is that, the father of the victim had lodged a written complaint dated November 10, 2012 which had been registered as Budge Budge Police Station Case No. 352/12 dated November 10, 2012 under Sec. 498A/ 302/ 201/ 34 of the Indian Penal Code, 1860. According to the prosecution, the appellant had murdered the victim on November 9, 2012. The victim had succumbed to gunshot injuries. The fire arm had been recovered on the leading statement made by the appellant. The post mortem report of the victim had confirmed the death of the victim by reason of the gunshot injury suffered.