NIMA LAMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellants have assailed the impugned judgment and order dtd. 19/6/2009 passed by learned Additional Sessions Judge, Fast Track, 1st Court, Siliguri passed in Sessions Case No. 6 of 2003 corresponding to Sessions Trial No. 2 of 2006, wherein the appellants were convicted under Sec. 304 Part II/34 of the IPC and sentenced to rigorous imprisonment for six years each. Charge was framed against the accused persons under Sec. 304/34 of the IPC and they were called upon to answer the following charge:

(2.) The accused/appellants pleaded not guilty to the charge and claimed to be tried.

(3.) In order to prove the aforesaid charge, prosecution examined 12 witnesses and produced several documents as exhibits as well as material exhibits. The defence case of the appellants is that they have been falsely implicated in this case and they are innocent.