STATE OF WEST BENGAL Vs. BIKASH MURMU

JUDGEMENT

(1.) The death reference and the appeals have arisen out of the impugned judgment of conviction dated July 24, 2023 and the order of sentence dated July 25, 2023 passed by learned Additional Sessions Judge, 2nd Fast Track Court, Paschim Medinipur in connection with Sessions Trial No. 5(11) of 2022 arising out Sessions Case No. 23(08) of 2021.

(2.) By the impugned order the appellants were convicted for the offences punishable under Ss. 448/376D/120B/302 of the Indian Penal Code, 1860.

(3.) By the consequent impugned order of sentence the convicts Bikash Murmu and Chotu Munda were sentenced to death for the offence punishable under Sec. 302 of the Indian Penal Code, 1860. The said convicts were also sentenced to pay a fine of Rs.20,000.00 each and in default of payment of such fine they were directed to suffer rigorous imprisonment for a period of two months.