PINKY KHATOON Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant has assailed the judgement of conviction dated July 15, 2022 and the order of sentence dated July 18, 2022 passed by the learned Additional Sessions Judge, 3rd Court, South 24 Parganas, Alipore in Sessions Trial No. 5 (8) 2014 arising out of Sessions Case No. 9 (6) 2014.

(2.) By the impugned judgement of conviction and the order of sentence, the learned judge has convicted the appellant under Sec. 302 of the Indian Penal Code, 1860 and sentenced the appellant to suffer imprisonment for life and a fine of Rs.10,000.00 in default of rigorous imprisonment for 6 months.

(3.) At the trial, the persecution had contended that, the appellant on July 31, 2010 at about 12:30 hours at premises no. 61, Alif Nagar, Kolkata - 700024 intentionally caused the death of the victim by setting her on fire. The trial Court had framed charges against the appellant on August 30, 2014 under Sec. 302 of the Indian Penal Code, 1860.