BISTU DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant has assailed the impugned judgment and order dtd. 25/11/2014 and 26/11/2014 passed by the learned Additional District & Sessions Judge, Ranaghat, District - Nadia corresponding to Sessions Trial No. 2(7)2009 arising out of Sessions Case No. 78(8)2008 convicting the appellant for commission of offence punishable under Sec. 302 of the Indian Penal Code and directing him to suffer rigorous imprisonment for life for the offence of murder and also to pay fine of Rs.10,000.00 only, in default, to suffer rigorous imprisonment for a period of six months more.

(2.) Appellant was called upon to answer the following charge:

(3.) In order to prove the aforesaid charge the prosecution examined 24 witnesses and exhibited a number of documents as well as material exhibits. Defence of the appellant was one of innocence and false implication. In conclusion of trial, learned trial Judge by impugned judgment and order dtd. 25/11/2014 and 26/11/2014 convicted and sentenced the appellant, as aforesaid.