SUMAN CHEL Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred by the appellant Suman Chel against the judgment and orders of conviction and sentence dated 16.12.2009 and 17.12.2009 passed by learned Additional Sessions Judge, Fast Track Court, Bankura in Sessions Trial No. 3 (12) 04 arising out of Sessions Case No. 23 (3) 04 under Ss. 302/201 of the Indian Penal Code and under Sec. 25 of the Arms Act.

(2.) In the impugned judgment the appellant was convicted and sentenced to suffer rigorous imprisonment for life and to pay fine of Rs. 10,000/ - in default to suffer rigorous imprisonment for another one year of the charge under Sec. 302 of the Indian Penal Code and also sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 1000/ - in default to suffer rigorous imprisonment for six months more of the charge under Sec. 201 of the Indian Penal Code and further sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 1000/ - in default to suffer rigorous imprisonment for another six months of the charge under Sec. 25 of the Arms Act with an order for running the sentences concurrently and further order regarding disposal of seized articles.

(3.) In the petition of appeal inter alia the appellant contended that the findings of the trial Court are based upon misappreciation of evidence on record and that major discrepancies and contradiction in evidence have not been considered and that there is missing link in the chain of circumstances and that prosecution failed to prove motive of the appellant for committing the alleged murder and that impugned judgment is bad in law and fact and liable to be set aside.