Indira Banerjee, J. - (1.) This appeal is against a judgment and order dated 29th January, 2010 and an order of sentence dated 30th January, 2010 passed by the Additional Sessions Judge, Fast Track, 4th Court, Malda in Sessions Trial No. 55/08 arising out of Sessions Case No. 216/2008 whereby the accused appellants, Dibakar Roy and Chandana Roy have been convicted of murder under Sec. 302 read with Sec. 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life as well as to fine of Rs. 3,000/ - each, in default whereof, further imprisonment for 3 months more.
(2.) Pursuant to a First Information Report lodged by Atul Mondal, husband of the deceased Bimala Mondal, Habibpur Police Station Case No. 102/08 dated 12.06.2008 was started against the accused appellants under Ss. 302/34/109 of the Indian Penal Code.
(3.) In the written complaint, the complainant Atul Mondal alleged that on 12th June, 2008 at about 8 a.m. his wife, Bimala Mondal, who was aged about 30 years, went to a nearby pond for bathing and Atul Mondal went to 9th mile bus stand for some work.;