Alok Kumar Basu, J. - (1.) Four persons in all namely Joy Prakash Prasad, Sona Rauth, Paresh Mallick and Prem Prakash Prasad faced trial under section 302/201/34 of the IPC before the learned Additional Sessions Judge, Durgapore in connection with Sessions Trial No. 12 of 1996 corresponding to Sessions Case No. 11 of 1995.
(2.) After conclusion of trial, the learned Additional Sessions Judge found Sona Rauth and Paresh Mallick guilty of the offence under section 302/34 of the IPC and accordingly both of them were convicted and sentenced to suffer rigorous imprisonment for life and also to pay a fine of Rs.2,000/- each in default simple imprisonment for further period of three months each. Sona Rauth and Paresh Mallick being aggrieved by, and dissatisfied with, the order of conviction and sentence preferred this appeal in the year 1999 from jail.
(3.) One Ashok Kr. Bose submitted a written complaint with Kanksha P.S. in the district of Burdwan to the effect that on 12th January, 1992 at about 8.00 hour in the morning he found an unknown deadbody by the side of a pond called Majhi Pukur near his hotel and he detected several blackish mark on the throat of the deadbody and a piece of coir rope was also found near the deadbody.;