MOFIKUL ISLAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two appeals have been preferred against the self-same judgment and order dtd. 20/12/2013 and 21/12/2013 passed by the learned Additional Sessions Judge, Fast Track, 2nd Court, Lalbagh, Murshidabad convicting the appellant for commission of offence punishable under Ss. 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Rs.3,000.00, in default, to suffer rigorous imprisonment for six months more.

(2.) As Criminal Appeal No. 119 of 2014 is prior in point of time, we hold Criminal Appeal No. 469 of 2014 is not maintainable and is accordingly dismissed. Criminal Appeal No. 119 of 2014 is taken up for hearing and disposed of on merits.

(3.) Prosecution case against the appellant is as follows:-