MOHAN SINGH MODAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal arises out of the Judgment and Order of conviction dtd. 16/1/2003 and 17/1/2003 passed by learned Additional Sessions Judge, First Court, Purulia in S.T. No.13 of 1995 (arising out of S.C. 3 of 1993, G.R. 1042 of 1989 and Barabazar P.S. Case No. 50 of 1989 dtd. 24/7/1989). By the impugned Judgment and Order learned Trial Court convicted all the 3 (three) accused persons under Sec. 302/34 of the Indian Penal Code and thus sentenced to suffer rigorous imprisonment for life each and to pay a fine of Rs.1000.00 each i.d. to suffer further R.I. for one month.

(2.) The convicts felt aggrieved and thus preferred the instant appeal.

(3.) In order to dispose of the instant appeal fairly and effectively the facts leading to the initiation of the criminal case as mentioned above before the Ld. Trial Court is required to be dealt with in a nutshell.