- (1.) These appeals, being CRA 633 of 2009, hereinafter referred to as the first appeal, and CRA 646 of 2009, hereinafter referred to as the second appeal, are against the judgment dated 30th July, 2009 and the order dated 31st July, 2009 passed by the Court of the learned Additional Sessions Judge, 1st Court, Bankura, in Sessions Trial No.1 of November 2006, corresponding to Sessions Case No.26 of May 2006, whereby the appellants in the first appeal, Ramesh Pain, Sova Pain and Kanchan Pain, and the appellant in the second appeal, Nanda Chatterjee, have been convicted under Section 302/34 of the Indian Penal Code and sentenced to suffer imprisonment for life, in addition to fine of Rs. 2,000/- each, in default of payment whereof, they would have to suffer further rigorous imprisonment for a period of six months.
(2.) The accused appellant No.3 in the second appeal, Kanchan Pain, is the husband of the deceased, Rumpa Pain, and the accused appellant Nos.1 and 2 in the said appeal, Ramesh Pain and Sova Pain are his father and mother respectively. The accused appellant in the second appeal, Nanda Chatterjee is accused appellant Kanchan Pains cousin (mothers brothers son).
(3.) The de facto complainant, in this case, is the father of the deceased. The de facto complainant and the accused appellants were next door neighbours. It is the case of the prosecution that the deceased, Rumpa, had a love marriage with accused appellant Kanchan Pain. The marriage was by registration before the Marriage Registrar concerned.;