Kishore Kumar Prasad, J. - (1.) This appeal is directed against the judgment and order of conviction and sentence dated 18.12.1992 passed by the learned Assistant Sessions Judge, Additional Court, Hooghly in Sessions Trial No. 112/1991 arising out of G.R. No. 675/90 convicting four accused persons namely, Nokai alias Lokai Bauri, Bhoja Bauri, Rabindra Nath Malik alias Rabi and Parbati Malik for the offence punishable under section 304 II of the Indian Penal Code.
(2.) The accused Nokai alias Lokai Bauri was also convicted for the offence punishable under section 323 of the Indian Penal Code.
(3.) The accused persons were heard on the question of sentence on the same day that is on 18.12.1992 and thereafter, they were sentenced to suffer rigorous imprisonment for eight years as also to pay fine of Rs. 500/- each, in default, to suffer further rigorous imprisonment for three months each for the offence punishable under section 304 II of the Indian Penal Code.;