- (1.) The appellant in both the appeals (one through advocate and the other through jail authority) is aggrieved by a judgement of the Additional Sessions Judge, 1st Court, Jalpaiguri, dated April 12, 1999 in Sessions Case No.62 of 1990 convicting him of an offence under s.302 IPC and the order of the judge dated April 13, 1999 sentencing him.
(2.) The sentencing part of the order dated April 13, 1999 is quoted below: " .that the convict Poulush Oraon convicted under s.302 of the Indian Penal Code is sentenced to suffer life imprisonment and a fine of Rs.1,000/-(one thousand) only and in default of payment of fine he is to suffer imprisonment for a period of one month more."
(3.) The FIR was registered at Mal police station in Jalpaiguri sub-division of the district Jalpaiguri on August 4, 1986 at 2.05 a.m. The information was given by one Basant Baraik. The oral information was reduced to writing.;