SADHIN PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against the judgment and order of conviction and sentence dtd. 12/12/2012 and 13/12/2012 passed by the learned Additional District and Sessions Judge, Fast Track Court, Durgapur, Bardhaman in Sessions Trial No. 62 of 2008 arising out of Sessions Case No. 98 of 2008 convicting the appellants for commission of offence punishable under Sec. 302 and 394 of the Indian Penal Code and sentencing them to suffer imprisonment for life and pay a fine of Rs.3,000.00 each, in default, to suffer simple imprisonment for two years each for the offence punishable under sec. 302 I.P.C. and suffer rigorous imprisonment for 10 years and to pay a fine of Rs.2,000.00 each, in default, to suffer simple imprisonment for six months each for the offence punishable under Sec. 394 I.P.C. Both the sentences to run concurrently.

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

(3.) P.W. 25 Nabin Gopal Chakraborty took over investigation. Inquest and post mortem were held over the dead body. P.W. 17, Dr. Debasis Sarkar post mortem doctor opined death was due to strangulation by ligature, ante mortem and homicidal in nature.