Bhaskar Bhattacharya, J. - (1.) These two appeals were heard analogously as those were preferred against a common judgement passed by the learned Sessions Judge.
(2.) By the said judgement, Sk. Nazrul, the appellant of the C.R.A No. 245 of 1985, was found guilty of the charges under sections 302/34,148 and 324/34 of the Indian Penal Code. For committing offence under sections 302/34 of the Code, he was. sentenced to suffer life imprisonment. However, no separate sentence was imposed upon him for committing the offences under the other sections of the Code, mentioned above.
(3.) C.R.A No 219 of 1985 has been filed by other thirteen accused persons who have all been found guilty under sections 148 and 324/34 of the Code. For committing offence under section 148 of the Code, they have been sentenced to suffer rigorous imprisonment for two years and for the crime under sections 324/34, rigorous imprisonment of one year has been ordered. Both the sentences were, however, directed to run concurrently.;