SAMAD SK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against judgment and order dtd. 17/3/2015 and 18/3/2015 passed by learned Additional Sessions Judge, 4th Court, Krishnagar, Nadia in Sessions Case No. 60(9) of 2012 arising out of Sessions Trial No. I(X) of 2012 convicting appellant nos.1 to 5 for commission of offence punishable under Ss. 302/34 of the Indian Penal Code and sentencing them to suffer imprisonment for life and to pay a fine of Rs.1000.00 each, in default, to suffer rigorous imprisonment for six months more and convicting appellant no.6 for commission of offence punishable under Ss. 302/120B of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs.1000.00, in default, to suffer rigorous imprisonment for six months more.

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

(3.) In conclusion of investigation, charge-sheet was filed against Kamaluddin and the other in-laws.