PRAFULLYA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed agaist the judgment and order of the learned Additional Sessions Judge, 1st Court, Jalpaiguri passed in connection with Sessions Case No. 58 of 1997.

(2.) The learned Additional Sessions Judge by his judgment and order found all the three appellants guilty under Section 302/34 of the IPC and accordingly, they were convicted and sentenced to suffer imprisonment for life each.

(3.) The appellants being aggrieved by and dissatisfied with the order of conviction and sentence preferred this appeal.