Joymalya Bagchi,J. - (1.) Heard learned counsel for the appellants as well as the State at length.
(2.) Learned counsel for the appellants submits that the direction given by the Division Bench of this court in its judgment and order dated 21.12.2015 with regard to examination of the appellants under section 313 Cr.P.C. was not scrupulously complied with. Impugned judgment on remand ought to be set aside on such score alone.
(3.) It is argued that the said Hon'ble Bench had observed that the relevant/specific questions relating to the evidence of prosecution witnesses regarding demand of ransom of money over telephone for releasing P.W 2, holding out threats to cause death of P.W 2 in case of non-payment of ransom money etc. were required to be posed to the appellants during such examination. Subsequent exercise under remand did not meet the aforesaid requirements.;