BANKIM @ BANKU PRAMANIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant Appeal arises out of the judgment and order dtd. 18/12/2009 and 19/12/2009 as passed by the Learned Additional Sessions Judge 1st Court, Purulia in Session Trial no. 21/2008 arising out of Sessions Case No. 169/2008. By the impugned judgment learned trial court found the charge sheeted accused persons guilty under Ss. 302/34of the Indian Penal Code and, thus, sentenced them to suffer rigorous imprisonment for life each and also to pay a fine of Rs.5000.00each i.d. to suffer further rigorous imprisonment for two years each.

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

(3.) For effective disposal of the instant appeal the facts leading to initiation of Sessions Trial No. 21/2008 is required to be dealt in a nutshell.