STATE OF WEST BENGAL Vs. NANDITA SAHA

JUDGEMENT

(1.) This death reference has emanated out of the judgement of conviction dated February 6, 2020 and the order of sentence dated February 7, 2020 passed by the learned Additional Sessions Judge, 2nd Court, Sealdah, South 24 Parganas in Sessions Trial No. 14 (3) 2009.

(2.) Two accused had faced trial for charges under Ss. 302/201/34 of the Indian Penal Code, 1860.

(3.) By the impugned judgement of conviction, the learned judge has held that the convicts are guilty of offence punishable under Ss. 302/201/34 of the Indian Penal Code, 1860. By the impugned order of sentence, the learned Trial Court has sentenced one of the convicts Nandita Saha to suffer imprisonment for life and also to pay a fine of Rs.20,000.00 and in default to suffer further rigorous imprisonment for 2 years for the offence punishable under Sec. 302/24 of the Indian Penal Code, 1860 and to suffer imprisonment for 3 years and to pay a fine of Rs.2000.00 only and in default to suffer further rigorous imprisonment for 6 months for the offence punishable under Sec. 201/34 of the Indian Penal Code, 1860. The other convict namely, Satya Saha has been sentenced to be hanged by the neck till he was dead and also to pay a fine of Rs.20,000.00 and in default to suffer further rigorous imprisonment for 2 years or till date of execution of the death sentence whichever is earlier for the offence punishable under Sec. 302/34 of the Indian Penal Code, 1860 and to suffer imprisonment for 7 years or till date of execution of death sentence, whichever is earlier and also to pay a fine of Rs.2000.00 only, and in default to suffer further rigorous imprisonment for one year or till date of execution of death sentence, whichever is earlier for the offence punishable under Sec. 201/34 of the Indian Penal Code, 1860.