Joymalya Bagchi, J. - (1.) By consent of the parties CRA 188 of 2014 is treated as on day's list and taken up for hearing.
(2.) Both the appeals are heard analogously and are disposed of by a common judgment and order.
(3.) Both the appeals are directed against the judgment and order dated 06.01.2014 and 09.01.2014 passed by the learned Additional Sessions Judge, 2nd Fast Track Court, Raiganj, Uttar Dinajpur in S.T. Case no. 52 of 2012 convicting the appellants for commission of offences punishable under Sections 376(2)(g) of the Indian Penal Code and sentencing the appellants to suffer rigorous imprisonment for twelve years each and to pay a fine of Rs.20,000/- each in default to suffer simple imprisonment for six months more.;