PREMANATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is preferred against the judgment and order of conviction dtd. 18/7/2018 and 19/7/2018 passed by Ld. Additional Sessions Judge, 2nd Court, Serampore, Hooghly in sessions Trial No. 15 of 2015 arising out of sessions case no. 38 of 2015 convicting the appellant under Sec. 376 (2)(1) of the Indian Penal Code (for short IPC) and sentencing him to suffer imprisonment for life and to pay a fine of Rs.10,000.00 in default to suffer rigorous imprisonment for one year more.