Debasish Kar Gupta, J. - (1.) These appeals are directed against the impugned order of conviction dated December 19, 2013, of three appellants (two appellants in CRA No. 7 of 2014 and one appellant in CRA No. 147 of 2014) for commission of offence under Sec. 302/34 of the Indian Penal Code (hereinafter referred to as the I.P.C.) and impugned sentence dated December 20, 2013, to suffer rigorous imprisonment for their life and also to pay fine of Rs. 25,000/ - each in default to suffer rigorous imprisonment for a further period of six months each. Two other accused persons, namely, Pashupati Rabidas and Joyanti Rabidas have been acquitted from the charge framed against them.
(2.) The case of the prosecution in a nutshell is as under: - - "On September 14, 2012 at about 19.00 hours Pashupati Rabidas called Pankaj Singha (the deceased) to the house of Paresh Mondal (the appellant No. 1 in the appeal bearing CRA No. 7 of 2013). Thereafter, the PW 1 (the widow of the deceased and the de facto complainant) came to learn that her aforesaid husband was murdered. After receiving the above information the de facto complainant went to the house of the appellant No. 1 and found the dead body of her husband at the verandah of the appellant No. 1. She informed it to the police station."
(3.) The PW 14, Assistant Sub -Inspector of Police, Golapganj Farry, Kaliachak, District -Malda, went to the house of the appellant No. 1 at about 03.00 hours on September 15, 2012 with the PW 8 (Constable No. 52), Golapganj Out Post, under Kaliachak Police Station, District -Malda. He found the dead body of the victim on the corridor of the house of the appellant No. 1. He conducted the surathal examination on the body of the aforesaid deceased person and prepared inquest report dated September 15, 2012. He prepared a rough sketch map of the place of recovery of the aforesaid dead body on the same day. The dead body of the victim was forwarded to the District Hospital Malda through the PW 8 for post mortem examination. The PW 14 seized the following articles from the house of the appellant No. 1 (i) one blood stained bed shit, (ii) mosquito net stained with blood and (iii) one pillow cover also stained with blood.;