TAPAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal arises out of the judgement and order of conviction dtd. 17/1/2007 as passed by learned Additional Sessions Judge, 2nd Fast Track Court, Chandernagore, Dist. Hooghly, in Sessions Trial No.4 of 2006 whereby and whereunder the said court by the impugned judgement found accused no.1 Tapas @ Pintu Das guilty under Sec. 302 IPC and under Sec. 27(1) of the Arms Act and thus, sentenced him to suffer imprisonment for life and also to pay fine of Rs.5000.00 for the offence committed by him under sec. 302 IPC and RI for 5 years and a fine of Rs.2000.00 i.d to suffer RI for 3 months more for the offence under Sec. 27(1) of the Arms Act as committed by him.

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

(3.) For effective adjudication of the instant appeal the facts leading to the initiation of the Sessions Trial no. 4/2006 is required to be discussed in a nutshell.