MD.MOBARAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 7/10/2021 passed by the learned Additional Sessions Judge, 1st Court, Malda in connection with Sessions Case No. 62/2021 (Sessions Trial Case No. 43/2021) at the behest of the appellant.

(2.) By passing the impugned judgment and order this appellant was found guilty for commission of offence punishable under Sec. 302 of the Indian Penal Code and they were sentenced to suffer rigorous imprisonment for life along with a fine of Rs.10,000.00 and in default of payment to undergo further rigorous imprisonment for one year and they were also convicted under Sec. 120B of the Indian Penal Code and were sentenced to suffer rigorous imprisonment for two years.

(3.) Being aggrieved and dissatisfied with the impugned judgment and order of conviction passed by the learned Trial Court, the present appellants have preferred this instant appeal.