Ashim Kumar Roy, J. - (1.) Total 7 appellants, Sanatan Ghosh @ Sona, Bapi Das, Ram Ghosh, Swapan Debnath, Choton Das, Tarak Naskar and Indrajit Ghosh @ Indu were convicted under Sec. 302/201/34 IPC and sentenced to suffer imprisonment for life and rigorous imprisonment for two years and to pay fine with default clause, in a sessions trial held before the learned Additional Sessions Judge, 4th Court, Nadia, whereas two others, Sanjay Ghosh and Tarak Sanyal were acquitted.
(2.) In this appeal, the said order of conviction and sentence is challenged by those 7 convicts.
(3.) The First Information Report (Ext. -1), which gave rise to the above sessions trial and ended in conviction of 7 appellants was registered on a written complaint made to the Officer -in -charge, Santipur Police Station by Tumpa Biswas (PW/1), the wife of one of the victim Subrata Biswas. According to the prosecution case, in the self -same incident one Durjadhan Ghosh was also killed.;