MAHENDRA SHARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against judgment and order dtd. 10/1/2023 and 11/1/2023 passed by the learned Additional District and Sessions Judge, FTC-1, Raiganj, Uttar Dinajpur in Sessions Trial No. 11 of 2023 arising out of Sessions Case No. 03 of 2013 convicting the appellant for commission of offence punishable under Sec. 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay fine of Rs.10,000.00, in default, to suffer rigorous imprisonment for six months more.

(2.) Prosecution case alleged against the appellant is as follows:-

(3.) On the written complaint of PW 1, Raiganj P.S. Case No.622 dtd. 5/7/2012 under Ss. 341/326/307/506 of the Indian Penal Code was registered for investigation. Upon death of Buddiswar, Sec. 302 of the Indian Penal Code was added.