Amit Talukdar, J. - (1.) This is a Jail Appeal under Section 383 of the Code of Criminal Procedure filed by the Convict/Appellant from Jail and is directed against his conviction and sentence recorded by Shri T.K. Bhattacharya, Learned Additional Sessions Judge, Cooch Behar in Sessions Case No. 73/95 on 20.5.97.
(2.) The Learned trial Court found the Convict/Appellant here-in-above guilty of the charge under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay of fine of Rs. 5,000/-; in default to suffer imprisonment for one year.
(3.) The Convict/Appellant was placed on Trial on the basis of a Charge-sheet submitted by P.W. 16 to answer the following charges : Firstly, "That you, on or about the 25.8.92 at Chhotodhulia, P.S. Mekligar Dist-Coach Behar did commit murder by intentionally causing the death of Bela Barman and thereby committed an offence punishable under Section 302 of the Indian Penal Code, and.............. Secondly, "That you, on or about the 25.8.92 at Chotodulia, P.S. Mekliganj, Dist-Cooch Behar did commit murder by intentional causing the death of Dipti Barman and thereby committed an offence punishable under Section 302 of the Indian Penal Code, and..............";