DEBIPRASAD SENGUPTA, J. - (1.)
(2.) The aforesaid two appeals have been preferred challenging the common judgment and order of conviction and sentence dated 31.08.2000 passed by the learned Additional Sessions Judge, 2nd Court, Hooghly in Sessions Trial No. 72 of 1987. By the said judgment the accused appellant in CRA No. 347 of 2000, namely, Niranjan Singha Roy was convicted under Section 302 of the Indian Penal Code and was sentenced to suffer imprisonment for life and also to pay a fine of Rs.1,000/-, in default, to suffer simple imprisonment for two years more. The said accused appellant was further sentenced to suffer rigorous imprisonment for a term of one year for committing offence under Section 324 of the Indian Penal Code and was also sentenced to suffer rigorous imprisonment for six months for committing offence under Section 148/149 of the Indian Penal Code.
(3.) The accused appellants in CRA No. 354 of 2000 were convicted under Section 148/149 of the Indian Penal Code and were sentenced to suffer rigorous imprisonment for six months each and also to pay a fine of Rs.1,000/- each, in default, to suffer simple imprisonment for two years more. Since the aforesaid two appeals have been preferred challenging the common judgment and order of conviction and sentence as aforesaid, those are taken up for hearing and disposal analogously.;