GOUR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred by the appellants being aggrieved by the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, First Court, Malda in Sessions Trial No. 2 of 2001 arising out of Sessions Case No. 50 of 1995.

(2.) By the impugned judgment, the learned trial Judge convicted the appellants for commission of offence punishable under Ss. 304-Part-I/34 of the Indian Penal Code and each of them was sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs.5,000.00, in default to suffer rigorous imprisonment for ten months.

(3.) The prosecution case, in short compass, may be stated as under: