BABLU GOPE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against the judgment and order dtd. 6/12/2012 and 7/12/2012 passed by the learned Sessions Judge, Purulia in Sessions Trial Case No.5 of 2012 arising out of Sessions Case No.48 of 2011 convicting the appellant for commission of offence punishable under Ss. 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs.5,000.00, in default, to suffer rigorous imprisonment for one year more.