- (1.) THESE two appeals arise out of a common judgment and order dated 10th February 2005 passed by the learned Additional Sessions judge, Fast Track Court II, Krishnagore in Sessions Trial No. II of July 2004 arising out of Sessions Case No. 55 of June 2004 convicting the two appellants herein for the offence punishable under Section 302 of the Indian Penal Code read with Section 34 thereof.
(2.) THE appellants were heard on the question of sentence on 11th february, 2005 and thereafter by an order passed on the same day that is on 11. 2. 2005, they were sentenced to suffer rigorous imprisonment for life as also to pay fine of Rs. 4,000/- each, in default to suffer further rigorous imprisonment for one year each.
(3.) BEING aggrieved by the judgment and orders of conviction and sentences passed by the learned trial Court, the appellants have preferred the present appeals separately.;