- (1.) Since all the aforesaid Criminal appeals arise out of the common judgment of conviction and order of sentence as such, they have been heard together and are being disposed of, by a common judgment.
(2.) These criminal appeals are directed against the judgment of conviction dated 22.11.2003 and order of sentence dated 25.11.2003 passed in Sessions Trial Case No. 29 of 2002/06 of 2002 by learned 2nd Addl. Sessions Judge (Fast Track Court), Jamtara, whereby, the appellants have been convicted under Section 364-A/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life besides a fine of Rs. 2,000/- each but, no separate sentence has been passed under Section 302/34 of the Indian Penal Code.
(3.) The case of the prosecution is that on the basis of the written report given to the Officer-in-Charge, Jamtara, by the informant (Bhukri Devi), who happens to be the mother of the victim (Bhudeo Mandal), alleging therein that in the morning of 22.07.2001, accused Rajen Mandal, Ganga Sagar Mandal, Shibu Mandal and Kishan Mandal enticed away deceased Bhudeo Mandal from his house to 'Karmatar' and thereupon they started demanding Rs. 20,000/- illegally which was refused by the informant and her son, as a result of which, these accused kept confined Bhudeo Mandal with a view to kill him. The informant tried to search his son Bhudeo Mandal but failed to find him and then she gave a written application to the Officer-In-Charge, Jamtara on 27.07.2001 in the morning with an earnest request to get her son released from the wrongful confinement of the said persons and to legal action against them, otherwise, his son will be killed by the accused persons.;