SRISTIDHAR MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against a judgement and order dated 30th May, 1990 passed by the learned Assistant Sessions Judge (Additional) at Purulia in Sessions Trial No. 11 of 1990 arising out of Sessions Case No. 96 of 1989 convicting the sole appellant Sristidhar Mahato for the offence punishable under Section 307 of the Indian Penal Code and sentencing him to rigorous imprisonment for eight years as also to pay fine of Rs.2,000/-, in default to suffer rigorous imprisonment for one year :

(2.) Briefly stated of the facts and circumstances of the cases are as follows :

(3.) On 4th November, 1988 at about 7.00 A.M. in the morning the accused Sristidhar Mahato is alleged to have attempted to murder his wife Parbati by throttling as also with sticks and hands.