SUROJIT MISTRY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgement of conviction dated December 17, 2020 and the order of sentence dated December 18, 2020 passed by the Additional District and Sessions Judge, Kalyani, Nadia in Session Trial No. 06 (06)/2018 arising out of Sessions Case No. 09 (02) 2018.

(2.) By the impugned judgement of conviction, the learned Judge convicted the appellant for the offences punishable under Sec. 302 of the Indian Penal Code, 1860 and under Sec. 25/27 of the Arms Act. By the impugned order of conviction dated December 18, 2020, the learned Trial Judge sentenced the appellant to suffer imprisonment for life and to pay a fine of Rs.50,000.00 for committing the offence of murder punishable under Sec. 302 of the Indian Penal Code, 1860 and in default of payment of fine amount, to undergo further imprisonment for 6 months. The learned Trial Judge also sentenced the appellant to suffer imprisonment for 3 years and to pay a fine of Rs.20,000.00 for committing the offence punishable under Sec. 25/27 of the Arms Act and in default to undergo further imprisonment for 6 months.

(3.) The case of the prosecution at the trial was that, on October 21, 2017 at about 11 PM, the appellant murdered the victim in front of New Rising Club at Parari Dakshinpara under police station Chakdaha.