UNUSH MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal arises out of the judgement and order of conviction dtd. 23/12/2005, as passed by the Learned Additional Sessions Judge, 4th Court, Krishnanagar, Nadia, in Sessions Trial No.III of June 2003, arising out of Sessions Case no.37(12)/01 whereby and whereunder the present appellant was convicted by the said trial court under Sec. 302 of the Indian Penal Code and thus sentenced to suffer R.I for life and to pay a fine of Rs.5000.00 i.d to suffer further R.I for six months for the commission of the offence of murder.

(2.) The appellant felt aggrieved and thus preferred the instant appeal.

(3.) For effective adjudication of the instant appeal, the facts leading to initiation of the aforesaid Sessions trial is narrated hereinbelow in short.