SABINA SABNAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeals are directed against the judgment and order dtd. 28/8/2012 and 29/8/2012 passed by learned Additional Sessions Judge, Fast Track, 3rd Court, Burdwan in Sessions Trial No. 19/2011 arising out of Sessions Case No. 85/2011 convicting the appellants for commission of offence punishable under Sec. 302/120B/201 of the Indian Penal Code.

(2.) Prosecution case against the appellants runs as follows:-

(3.) P.W. 1 Seo Kumar Sing lodged written complaint at Memari Police Station resulting in registration of Memari Police Station Case No. 36/11 dtd. 11/2/2011 under Sec. 302/201/120B I.P.C. against the appellants.