AMIR CHAND MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal arises out of the judgement of conviction dtd. 24/4/2009 and order of sentence dtd. 27/4/2009, as passed by the Learned Additional Sessions Judge, Fast Track Court, 2nd Court Malda in Sessions Case no. 169 of 2001. By the impugned judgement learned trial court found accused Amir Chand Mondal guilty under Ss. 307/326 I.P.C and thus, sentenced him to suffer rigorous imprisonment for life and fine of Rs.10,000.00 i.d. to suffer rigorous imprisonment for further six months for the offence committed by him under Ss. 307 I.P.C and also to suffer rigorous imprisonment for life and fine of Rs.10,000.00 i.d to suffer further rigorous imprisonment for 6 months for the offence committed by him under Sec. 326 I.P.C.

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

(3.) The backdrop of the case of prosecution is discussed in a nut shell hereunder.