RUPESH LOHAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant has assailed the judgment and order dtd. 17/1/2012 & 19/1/2012 passed by the learned Additional Sessions Judge, 2 nd Fast Track Court in Sessions Case No. 113 of 2007 arising out of Sessions Trial No.20 of 2008 convicting the appellant for commission of offence punishable under Sec. 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs.10,000.00, in default, to suffer simple imprisonment for six months more.

(2.) Prosecution case levelled against the appellant is as follows :-

(3.) In conclusion of trial, learned trial Judge by the impugned judgment and order dtd. 17/1/2012 & 19/1/2012 convicted and sentenced the appellant, as aforesaid.