BABLU CHANDRA DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal arises out of the judgment and order of conviction dtd. 17/2/2009 and 20/2/2009 passed by the learned Additional District and Sessions Judge, 2nd Fast Track Court, Dinhata, Coochbehar in Sessions Trial No.2 (2) of 2008 arising out of Sessions Case No.384 of 2007, G.R Case No.143 of 2006, Dinhata Police Station Case No.136 of 2006 dtd. 7/5/2006.

(2.) By the impugned judgment learned trial court found the accused guilty under Sec. 302 of Indian Penal Code and thus sentenced him to suffer rigorous imprisonment for life and also to pay fine of Rs.10,000.00 and simple imprisonment for a further period of six (6) months. The accused felt aggrieved and thus preferred the instant appeal.

(3.) In order to dispose of the instant appeal, the facts leading to the initiation of Dinhata Police Station Case No. 136 of 2006 is required to be dealt with in a nutshell.