MITHU SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against judgment and order dtd. 19/6/2015 and 20/6/2015 passed by learned Additional Sessions Judge, 3rdCourt (Special), Jalpaiguri in Sessions Case No.219 of 2008 convicting the appellant for commission of offence punishable under Ss. 302/379/201 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Rs.1000.00, in default, to suffer rigorous imprisonment for one month more for the offence punishable under Sec. 302 IPC, to suffer rigorous imprisonment for two years and to pay a fine of Rs.500.00, in default, to suffer rigorous imprisonment for one month more for the offence punishable under Sec. 379 IPC and to suffer rigorous imprisonment for one year and to pay a fine of Rs.1000.00, in default, to suffer rigorous imprisonment for one month more for the offence punishable under Sec. 201 IPC; all the sentences to run concurrently.

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

(3.) Charges were framed under Ss. 302/379/201 of the Indian Penal Code against the appellant and under Sec. 411 against Sailesh Karmakar.