- (1.) There are two appellants in this appeal. Appellant no.2 is the wife of appellant no.1.
(2.) The appellants have been convicted under section 302/34 I.P.C. for murder of Malay Kant Biswas by the judgment dated 20.03.2004 by the 5th Additional Sessions Judge( F.T.C.), Dumka and sentenced to life imprisonment without the mandatory fine.
(3.) We have heard learned Amicus Curaie and the learned counsel for the State. The F.I.R.( fard beyan, Ext.4) was lodged at 8.30 hours on 22.05.2002 by Bimal Kant Biswas, father of the deceased.;