- (1.) THE appellants herein have been convicted by the learned Additional Sessions Judge, 8th Fast Track Court, Calcutta in Sessions trial No. 2 (5) of 2001 arising out of Sessions Case No. 4 of 2001 under Sections 302/34, 364a/34 and 201/34 of the Indian Penal Code and sentenced to imprisonment for Hfe and to pay a fine of Rs. 2,000/-, in default, to suffer rigorous imprisonment for one year for each count of the offence punishable under sections 364a/34 and 302/34 of the Indian Penal Code. No separate sentence was awarded for the offence punishable under Section 201/34 of the Indian penal Code.
(2.) THE sentences awarded to the appellants were ordered to run concurrently.
(3.) CHRISTOPHER Gomes @ Vikash was also tried in this case but the learned Trial Judge finding no tangible evidence against him to his satisfaction had, however, acquitted him of the offences under Sections 364a/302/201 read with Section 34 of I. P. C. charged against him. The said order of acquittal has attained finality as the State has not filed any appeal challenging the order of acquittal.;