ALOK KUMAR BASU, J. - (1.) Before the learned Additional Sessions Judge, 1st Court, Suri in the district of Birbhum, Bani Israil, Ekramul Haque, Suratunnessa Bibi and Zinatunnessa Bibi faced the. trial under Sections 302/34 and 201/34 of the IPC and, that apart, Bani Israil alone faced the trial under Section 364 of the IPC in connection with Sessions Trial No. 1(8) of 1982 corresponding to Sessions Case No. 72 of 1981.
(2.) After conclusion of trial, Bani Israil was convicted under Sections 302/34, 364 and 201/34 of the IPC while Suratunnessa Bibi and Zinnatunnessa Bibi were convicted under Sections 302/34 and 201/34 of IPC. Ekramul Haque was, however, acquitted of all the charges.
(3.) Bani Israil along with Suratunnessa Bibi and Zinnatunnessa Bibi were sentenced to suffer rigorous imprisonment for life under Section 302/34 of the IPC and no separate sentence was recorded against Bani Israil, Suratunnessa Bibi and Zinnatunnessa Bibi under Section 201 /34 or against Bani Israil under Section 364 of the IPC,;