SK. SAIDUL ISLAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal is preferred against the judgment and order of conviction dtd. 25/6/2014 and 26/6/2014 respectively passed by the Learned 2nd Court of Additional District and Sessions Judge, Tamluk, Purba Medinipur in Sessions Trial no. 01(9)2013 arising out of Sessions Case no. 405 (July), 2013 convicting the appellant under Sec. 302 of the Indian Penal Code sentencing him to undergo life imprisonment and to pay a fine of Rs.5000.00 in default, simple imprisonment for a further period of 2 years.