Rajasekhar Mantha, J. - (1.) The instant appeal is directed against a judgment and order of conviction dated 19th December, 2007 passed by the Additional Sessions Judge, Islampur, Uttar Dinajpur in Sessions Trial No.17 of 2007 arising out a Sessions case No.13 of 2007.
(2.) The appellants were convicted under Section 326 and 324 of the Penal code.
(3.) The prosecution case in brief is that the appellant No.1 Biren Roy is the father of the appellant No.2 Pradip Roy. The victims Ajoy Roy (PW3) and Gobinda Roy (PW2) were the nephews and cousins, of the appellant No.1 and 2 respectively. A bamboo from a grove belonging to the appellant No.1 and his family was hanging over the house of the victims. The house belonged to one Sailen Roy, the brother of the victims, where the latter also resided.;