- (1.)This appeal is directed against the judgment and order dated 21/08/1989 passed by Sri M. K. Basu, learned Additional Sessions Judge, 2nd Court, Hooghly in Sessions Trial Case No. 211 of 1984 whereby and whereunder the appellants were convicted and sentenced for an offence punishable under Section 304 (Part I) read with Section 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 5 years and to pay a fine of Rs. 500/- each in default to suffer rigorous imprisonment for 1 month more.
(2.)The learned trial Judge also convicted all the appellants for the offences punishable under Section 323 read with Section 34 of the Indian Penal Code and sentenced them to suffer rigorous imprisonment for 6 months.
(3.)The learned trial Judge also convicted appellant No. 4 Uttam for commission of offence punishable under Section 307 of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for 3 years and also to pay a fine of Rs. 500/- i.d. to suffer further R.I. for one month and also ordered that the sentences imposed on the appellants on each counts shall run concurrently.
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