Alok Kumar Basu, J. - (1.) The learned Additional Sessions Judge, 14th Court, Alipore while disposing of Sessions Trial No. 2(6) of 2001 of his file, convicted all the five appellants under Sections 395/397/120B of the I.P.C. and the appellants were sentenced to suffer different term of sentences accordingly.
(2.) Sanjukta Basu Roy @ Bulbuli preferred Criminal Appeal 76 of 2005 challenging her conviction and sentence while the remaining four convicts preferred Criminal Appeal 179 of 2005.
(3.) Since Sanjukta Basu Roy @ Bulbuli was sentenced to suffer rigorous imprisonment for seven years, her appeal in the ordinary course should have been heard and disposed of by a learned Single Judge of this High Court, but, since the other convicts of the same trial suffered sentences more than seven years and their appeal is to be heard by a Division Bench and since the appeal of Sanjukta Basu Roy @ Bulbuli and the other convicts arose out of a common judgment and order, both the appeals have been taken up by us for disposal by a common judgment.;