Basu, J. - (1.) The above named four persons being charged under Sections 302/120B, 302/34 and 201/34 of the I.P.C. were convicted under all the charges by the learned Sessions Judge, 3rd Bench, City Court, Calcutta in connection with Sessions Trial No. 1 Nov./94 corresponding to Sessions Case No. 38 of 1994.
(2.) The learned Sessions Judge, by his order dated 29th August, 2003 convicting all the four persons named above imposed death punishment against Aloke Nath Dutta, Mrinal Dutta and Shib Sankar Roy under Section 302/34 of the I.P.C. and Mamata Dutta was sentenced to suffer imprisonment for life under Section 302/34 of the I.P.C. and to pay fine of Rs. 5,0007- in default, imprisonment for two years more.
(3.) All the four accused persons were also sentenced to suffer riguours imprisonment for five years each for the offence punishable under Section 201/34 of the I.P.C. and to pay a fine of Rs. 3,000/- each in default, to suffer imprisonment for one year more. No separate punishment was, however, awarded under Section 302/120B, I.P.C. as all the persons were sentenced under Section 302/34 of the I.P.C.;