LAWS(CAL)-2014-4-162

SISIR BAURI Vs. STATE OF WEST BENGAL

Decided On April 03, 2014
Sisir Bauri Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) THIS is an appeal against the judgement and order of sentence passed by the learned Additional District and Sessions Judge, Fast Track Court No. 4 at Raghunathpur, District - Purulia, in Sessions Case No. 4 of 1996.

(2.) THE learned Judge found the accused/appellants guilty of offences punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced them, inter alia, to suffer imprisonment of life. One Bamapada Bouri was killed. His wife lodged a written complaint to the Officerin - Charge of the Raghunathpur Police Station that on September 28, 1990 at about 4.00 p.m. when her husband was sitting in his house, the accused persons, namely, Sisir Bauri, Gauranga Bouri, Satyaban Bouri and Dilip Bouri, called her husband for social trial. Those four persons mercilessly beat her husband by lathi and iron rod. Her husband tried to escape to the house of Ananda, a local leader, but he could not escape and the accused persons mercilessly beat him, which resulted in his death.

(3.) A charge was framed under Section 302 read with Section 34 of the Indian Penal Code.