KHOKAN SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dtd. 29/4/2004 and 30/4/2004 passed by the learned Additional Sessions Judge, 4th Court, Howrah, in Sessions Trial No. 557 of 2003 convicting the appellants for commission of offence punishable under Ss. 302/34 of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for life and pay a fine of Rs.10,000.00 each, in default to suffer rigorous imprisonment for a period of two months more.