TAPASH MAHANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellants have assailed the judgment of conviction dated February 10, 2022 and the order of sentence dated February 11, 2022 passed by the learned Additional Sessions Judge, 2 Court, Islampur, Uttar Dinajpur in Sessions Trial No. 40 (3)/2017 arising out of Sessions Case No. 23/2017.

(2.) By the impugned judgment of conviction the appellants had been found guilty under Ss. 302/34 of the Penal Code, 1860. By the impugned order of sentence the appellants had been sentenced to suffer life imprisonment and to pay a fine of Rs.10,000.00 each in default to suffer rigorous imprisonment for 6 months.

(3.) The case of the prosecution at the trial was that, the appellants had on March 24, 2015 at about 11 PM at Subhasnagar under Chopra Police Station, Uttar Dinajpur, with common intention committed culpable homicide not amounting to murder by causing the death of Sona Mohanta.