ARJUN KORA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal arises out of judgement of conviction dtd. 18/3/2004 and order of sentence dtd. 19/3/2004 as passed by the Learned Additional Sessions Judge, 2nd Court, Burdwan in Sessions Trial No.23/2002 arising out of Sessions Case No. 73/2001 whereby and whereunder the said Court by the impugned judgment convicted accused no.1 Arjun Kora, under Ses. 235(2) Cr.P.C for the offence committed by him under Ses. 302 IPC and thus, sentenced him to suffer imprisonment for life and to pay fine of Rs.2,000.00 i.d to suffer imprisonment for a period of one year more for the offence punishable under Ses. 302 IPC. By the self same judgment the said trial court also convicted accused no.1 Arjun Kora and accused no.2 Purnima Kora under Ses. 235 (2) Cr.P.C for the offence committed by them under Ses. 201 IPC and thus, sentenced both the convicted persons to suffer RI for a period of three years each and to pay a fine of Rs.1,000.00 each i.d to suffer imprisonment for a further period of six months each for the offence punishable under Ses. 201 IPC.

(2.) The convict no.1 Arjun Kora felt aggrieved and thus, preferred the instant appeal.

(3.) For effective disposal of the instant appeal the facts leading to the initiation of the aforesaid Sessions Trial No.23/2002 is required to be narrated in a nut shell.