Ishan Chandra Das, J. - (1.) Heard the learned Counsel for both the parties.
(2.) Assailing the judgement and order of conviction passed by learned Additional District & Sessions Judge, Fast Track Court -I, Krishnagar, Nadia in Sessions Trial No. IV(8) of 2012 arising out of Sessions Case No. 50(4) of 2012, the present appeals have been preferred by the convicts before learned trial court where both the appellants (in C.R.A. 740 of 2014 and C.R.A. 692 of 2014) were found guilty of the offence punishable under Ss. 324/34 of the Indian Penal Code and were sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs. 1,000/ - each, in default to suffer rigorous imprisonment for a month, subject to set off in terms of Sec. 428 of the Cr.P.C.
(3.) Briefly stated, the case of the prosecution, as it emerges from the written complaint and other allied documents, is that on 23rd day of December, 2009 at about 2 -30 p.m. both the appellants came to the house of the de facto complainant -Manju Biswas and demanded a sum of Rs. 500/ - from her husband for taking liquor while the husband of the de facto complainant refused to pay the amount, the appellants picked up her husband from their house and beat him mercilessly with bamboo stick, iron rod etc. on the road in front of her house and left him in an unconscious state at the spot. Thereafter, the policemen came to the place of such occurrence and the victim was brought to Saktinagar Hospital for his necessary treatment. The written complaint (Ext.2) was lodged by Manju Biswas, the wife of the victim requesting the Officer -in -Charge of the Dhubulia Police Station, Nadia, for taking necessary legal action against these appellants.;