Basu, J. - (1.) Four persons in all faced Sessions Trial No. 4 of 2000 corresponding to Sessions Case No. 95 of 1999 before the learned Addisional Sessions Judge Judge, 2nd Court, Dakshin Dinajpur at Balurghat.
(2.) Of the four persons, Sahajaman Mia faced the charge both under Section 302 and 201 of the I.P.C. while Hafijuddin Mia and Mariam Bibi and Afajuddin faced the trial under Section 201/4 of the I.PC.
(3.) The learned Additional Sessions Judge on conclusion of his trial found from the evidence that Sahajaman Mia , the husband of the victim lady was guilty of murder and that apart he was also guilty under Section 201 of the I.P.C. The learned Judge, however, exonerated Afajuddin Mia from the charge under Section 201/34 of the I.P.C but found both Hafijuddin Mia and Mariam Bibi guilty of the offence under Section 201/34 of the I.P.C. The learned Judge on such conclusion convicted Sahajaman Mia and other two appellants and recorded the order of sentence against all of them.;