A.K.Dutta, J. - (1.)This Appeal is directed by the accused-Appellant Benoy (alias Bejoy) Kumar Uraon (hereinafter referred to as accused) against the judgment and order of conviction and sentence dated 27th May, 1987 passed by the learned Additional Sessions Judge, Siliguri, in Sessions Case No. 46 of 1985 before him.
(2.)The accused stood charged before the Trial Court for an offence punishable under Section 302, I.P.C., on the case made out by the prosecution, as stated in the impugned judgment. The learned Trial Judge, on trial, had found the accused guilty to the aforesaid charge and had convicted him thereunder and sentenced him therefore to suffer imprisonment for life for the reasons discussed at length in the impugned judgment.
(3.)Being aggrieved by the judgment and order of conviction and sentence so passed by the learned Trial Judge, the accused has preferred this Jail Appeal from the jail.
;