MANU ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned lawyer for the appellant places informal paper books on record. Lower court records are also before us.

(2.) In view of the aforesaid preparation of formal paper books is dispensed with and with consent of the parties, appeal is taken up for hearing.

(3.) Appellant has assailed judgment and order dtd. 31/1/2018 passed by the learned Additional Sessions Judge, Fast Track 2nd Court, Jalpaiguri in Sessions Trial no. 13 of 2012 arising out of Sessions Case no. 61 of 2010 convicting the appellant for commission of offence punishable under Sec. 302 IPC and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Rs.2,00,000.00 in default to undergo rigorous imprisonment for a further period of six months.