SANDHYA HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Paper books have not been prepared since 2007. It appears that the appellant has served out the sentence in the meantime. Hence, dispensing with the preparation of paper books, the appeal is taken up today for hearing.

(2.) Nobody appears for the appellant. Mr. Dutta, learned Advocate is requested to appear as Amicus Curiae in the matter.

(3.) The appeal is directed against the judgement and order dated 3rd August, 2006 and 05th August, 2006 passed by the learned Additional District and Sessions Judge, Fast Track Court, Kalna in Sessions Trial No.84 of 2006 (Sessions Case No.10 of 2004) convicting the appellant for commission of offence punishable under Sections 304 of the Indian Penal Code and sentencing her to suffer rigorous imprisonment for 10 years and to pay fine of Rs.5000/- in default to undergo rigorous imprisonment for three months more.