(1.) This appeal has been preferred by the appellant assailing the judgment and order of conviction dated Aug. 21, 2008 and sentence dated Aug. 22, 2008 passed by the learned Additional Sessions Judge, Jangipur, Murshidabad in Sessions Trial No. 12(8) of 2007 arising out of Sessions Case No. 210 of 2007. By virtue of the impugned judgment appellant was convicted and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs. 5000.00 in default rigorous imprisonment for one year for the offence under Sec. 302 of the Indian Penal Code, rigorous imprisonment for 10 years and to pay a fine of Rs. 5000.00 in default rigorous imprisonment for one year for the offence under Sec. 307 of the Indian Penal code (hereinafter referred to as IPC) and was also sentenced to suffer rigorous imprisonment for 3 years for the offence punishable under Sec. 324 Penal Code with a direction for set off under Sec. 428 of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C.).
(2.) The prosecution case, in brief, is as follows:-
(3.) P.W.1 on getting the news of incident from her mother (P.W.2) lodged a written complaint at the Samserganj P.S. scribed by P.W.14. On the basis of the above written complaint, Samserganj P.S. Case No. 59 dated April 21, 2007 under Sec. 326/307/302 Penal Code was started against the appellant and the case was endorsed to P.W.18.