Joymalya Bagchi, J. - (1.) The appeal is directed against the judgment and order dated 10.09.2014 and 11.09.2014 passed by the learned Additional Sessions Judge, 2nd F.T.C. Jangipur, Murshidabad in Sessions Trial No. 3 of September 2011 convicting the appellants for commission of offence punishable under sections 302/34 of the Indian Penal Code and sentencing each of them to suffer rigorous imprisonment for life for the offence punishable under sections 302/34 of the Indian Penal Code.
(2.) The prosecution case, as alleged, against the appellants is to the effect that one Maharma Bibi, the sister of Kalu Sk, P.W. 4, was married to Wazed Sk, son of Osman Sk of Dosturhat 8 years ago. Maharma gave divorce (Talak) to Wazed Sk due to matrimonial discord and was residing with Kalu along with her son Bablu Sk, since deceased. Before Idd festival Maharma had gone to meet her mother and Wazed assaulted her. Bablu heard about the incident. Thereafter Maharma and Bablu returned to the residence of Kalu and started residing there. On 16.05.1995 at about 4 p.m. Bablu and Kalu went to Dosturhat with the intention to assault Wazed. At that time, the appellants being the relations of Wazed chased them up to field of Tikor Chanda and stabbed them with sharp cutting weapons resulting in their death.
(3.) On the complaint of Kalu Sk. first information report being Sagardighi P.S. Case No. 57 of 1995 dated 17.05.1995 under sections 302/34 of the Indian Penal Code was registered against the appellants (except Alam Sk) who were named in the first information report along with others.;