Alok Kumar Basu, J. - (1.) All the abovementioned five appeals arose out of the judgment and order dated 28th November, 2000 and 30th November, 2000 respectively passed by the learned Additional Sessions Judge, 3rd Court, Alipore in the District of 24-Parganas (South) in connection with Sessions Trial No.2(8) of 1998 corresponding to Sessions Case No.38(5) of 1998.
(2.) Samar Ray @ Kallu, Dinesh Das @ Dinesh Ram, Md. Sarwar Khan @ Noor Sarwar Khan, Manoj Singh and Abdul Hai Gayen faced the Sessions trial under Sections 395,397and 412 of the I.P.C. and all of them except Md. Sarwar Khan were found guilty under Sections 395,397and 412 of the I.P.C. and Sarwar Khan was found guilty under Sections 395 and 397 of the I.P.C. and they were convicted accordingly.
(3.) The learned Additional Sessions Judge on hearing the accused persons finally sentenced each of them to suffer imprisonment for life for the offence committed under Sections 395 and 397 of the I.P.C. No separate sentence was, however, passed under Section 412 of the I.P.C. against Samar Ray, Dinesh Das, Manoj Singh and Abdul Hai Gayen.;