PRASAD RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal has been preferred against the Judgment and Order dtd. 3/5/2017 and 4/5/2017 passed by the Learned Additional Sessions Judge, 1st Court, Malda, convicting the appellant under Sec. 304 (Part II) of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for seven (7) years and to pay fine of Rs.5,000.00 (Five thousand) in default to suffer further rigorous imprisonment for one (1) year, and also convicting the appellant under Sec. 328 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for six (6) years and to pay fine of Rs.3,000.00(Three Thousand) in default to suffer further rigorous imprisonment for one (1) year and also directed that both the punishment for the appellant shall run concurrently in Sessions Case No. 228/2010 and Sessions Trial No. 06/2010.

(2.) That the prosecution case, inter alia is as follows:-

(3.) On the basis of aforesaid complaint Chanchal Police Station started a case being Chanchal Police Station Case No. 172/04 dtd. 23/11/2004 under Ss. 328/304/34 of the Indian Penal Code.