Siddhartha Chattopadhyay, J. - (1.) The appellants call in question the legality and validity of the judgment and order of conviction dated 19.12.12 and 21.12.12 passed by the learned District & Sessions Judge, Fast Track 2nd Court, Hooghly in S.T. No. 18/10 by which the said learned court below convicted the male convicts for a period of six years and female convicts for a period of five years each.
(2.) According to the appellants, the learned trial court failed to appreciate the evidence of the prosecution witnesses and failed to scrutinize the entire evidence for which the findings of the learned trial court is required to be set aside.
(3.) To come to a finding I should now have a look upon the prosecution case.;