- (1.) The three accused-appellants who have been convicted under Section 302/34 IPC and sentenced to undergo rigorous imprisonment for life are in appeal against the order of confirmation of the said conviction and sentence made by the High Court in appeal.
(2.) The prosecution case, in short, is that PW-11 (Dipu Sarkar) was married to one Swarup Sarkar and was living in a common house-hold consisting, inter alia, of accused Arup Sarkar and Tapan Sarkar (brothers-in-law) and sister-in-law Binapani Sarkar (wife of Arup Sarkar).
(3.) According to prosecution on 05.08.1990, PW-11 left the house to go the village pond leaving her 2½ months baby in the custody of accused-Binapani Sarkar, wife of accused-Arup Sarkar.;