RAKESH BARMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Gruesome murder of the person, namely, Saurav Chowdury @ Ghantu, had resulted into lodging of the FIR dated 05.7.20014, in Dattapukur Police Station, having been registered as Dattapukur Police Station case No. 528/14 dtd. 5/7/2014, under Sec. 364, 302, 201 and 120B of the IPC. Allegations were made in the said FIR against the following persons:

(2.) After completion of investigation, charge sheet was submitted against the following 13 (thirteen) persons, all of whom faced trial:

(3.) The instant appeal has been preferred by one of such accused persons, who faced trial namely, Rakesh Barman @ Chhote. Additional Sessions Judge 7th Court at Barasat 24pgns(North), delivered judgment and order of conviction dtd. 15/4/2016, 16/4/2016 and 19/4/2016, respectively, in which, so far as the present appellant is concerned, the Court found his guilt and convicted him under Sec. 302, read with Sec. 34 of the IPC. The appellant was sentenced to suffer "rigorous imprisonment for life with fine of Rs.20,000.00 and in default of payment of fine, rigorous imprisonment for a further period of two years", for the said offence.