Indira Banerjee, J. - (1.) This appeal is against a judgment and order of conviction dated 24th April, 2012 and an order of sentence dated 26th April, 2012 passed by the Additional Sessions Judge, Jangipur, Murshidabad in Sessions Trial No. 3/July/2002 corresponding to Sessions Case No. 109/2001 whereby the appellants have been convicted of offence under Sec. 302 of the Indian Penal Code and sentenced inter alia to suffer rigorous imprisonment for life.
(2.) On or about 25th April, 1999, one Jamirul Hossain, son of Late Mainur Hossain alias Patu Fakir, lodged a complaint in writing with Suti Police Station, Aurangabad, Murshidabad alleging that the accused appellants assaulted his father, Late Mainur Hossain alias Patu Fakir, hereinafter referred to as the deceased with a 'cheni', out of previous grudge and in a pre -planned way, as a consequence of which his father died. The accused appellants left the place hurling bombs.
(3.) Pursuant to the aforesaid complaint, Suti Police Station Case No. 52/1999 dated 25th April, 1999 was started under Sec. 302/34 of the Indian Penal Code. The Inquest Report reveals deep injury on the left side of the head of the deceased. Deep injury was also found on the throat, neck, shoulder, lower abdomen and chest of the deceased.;