RAJKUMAR RISHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These appeals are directed against the judgment and order of conviction dtd. 21/12/2016 and 22/12/2016 passed by the Additional Sessions Judge 3rd Court in Malda in Sessions Trial no. 08 of 2012 arising out of Sessions Case no. 298 of 2011. The appellants were convicted under Sec. 302 read with Sec. 34 of IPC along with Sec. 4(a) of The Explosive Substance Act.

(2.) The prosecution case in brief is that the victim, Aparna Biswas, a teacher at Malda Ramkinkar Balika Vidyashram, was also a tenant in the house of Sitanshu Das (PW 3) at Malanchapally English Bazar, Malda. Her rented room was situated on the ground floor of the house.

(3.) On the 24th of April, 2011 when the victim was not at home, a courier (PW6) delivered a parcel to her residence. The said parcel was received by the daughter of the landlord Sonam Das (PW 2) at 11 am.