JUDGEMENT
R.MORE,J. -
(1.)Heard Mr. S.D.Upadhaya, learned Legal Aid counsel for the appellant-accused as well as Mr. S.Sengupta, learned Addl. PP for the respondents.
(2.)The appellant (original accused No.2), by impugned judgment and order dated 21-03-2018, passed in Session Case No. 107/2015 came to be convicted for an offence punishable under Section 302 IPC and sentenced to suffer Rigorous Imprisonment (R.I.) for life and to pay a fine of Rs. 10,000/- (Rupees ten thousand) only and in default to suffer simple imprisonment for further period of six months.
(3.)The prosecution story in brief is that on 03-06-2015 at about 11:30 P.M, one Riket Mawlong was murdered at Sohdadek village by his sister, Smti. Tiret Mawlong, that is, present appellant accused No. 2 and her husband, Shri. Kornik Kharthangmaw of Sohdadek village with lethal weapons. The victim was murdered during a fight after a hot altercation on inheritance of property issues at the residence of present appellant accused No. 2.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.