Joymalya Bagchi, J. - (1.) The Appeal is directed against judgement and order dated 4.2.1997 and 5.2.1997 passed by learned Additional Sessions Judge, Malda in Sessions Case No.16 of 1988 arising out of Sessions Trial No.3 of 1996 convicting the appellants for commission of offence punishable under Sections 302/34 of the Indian Penal Code and sentencing them to suffer imprisonment for life.
(2.) The prosecution case, as alleged against the appellants is to the effect that on 21.2.1986 around 4.30 p.m. while Roypada Goswami with his wife Prabhabati Goswami (since deceased) were returning from his father-in-law's house, the appellants and one Lilabati Goswami (since deceased) had attacked them near Shiva temple of Lalapur village and had dealt hasua blows on Prabhabati Goswami resulting in her death. Roypada also suffered injuries on his person.
(3.) On the complaint of Roypada Goswami, English Bazar P.S. Case No. 20 dated 21.2.1986 was registered for investigation against the appellants and Lilabati Goswami. Charge sheet was filed against them under Section 302/34 of the Indian Penal Code and the case was committed to the Court of Sessions and transferred to the court of learned Additional Sessions Judge, Malda for trial and disposal.;