SUKLAL HEMBROM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against a judgment of conviction dated August 12, 2021 and an order of sentence dated August 13, 2021 passed by the learned Additional District and Sessions Judge, Fast Track 2ndCourt, Paschim Medinipur in Sessions Trial no. 01-(01)/08.

(2.) By the impugned judgment of conviction, the learned Judge found the appellant guilty under Sec. 302 of the Indian Penal Code, 1860. By the impugned order of sentence, the learned Judge sentenced the appellant to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000.00 and in default to suffer rigorous imprisonment for six months.

(3.) The case of the prosecution at the trial was that, the appellant along with Hapan Murmu @ Mandi on September 5, 2006 at the house of the victim, in furtherance of common intention committed murder of the victim intentionally or unnaturally causing death to the victim and thereby committed an offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860.