Mir Alfaz Ali, J. - (1.)Appellants Abinash Suklabaidya, Anukul Suklabaidya, Adhir Suklabaidya and Smt. Dipti Suklabaidhya stood convicted u/s 304-B read with Section 34 IPC. Appellant Abinash Suklabaidya was sentenced to rigorous imprisonment for 8 (eight) years and fine of Rs. 10,000/- (Rupees ten thousand) with default stipulation. Anukul Suklabaidya was sentenced to rigorous imprisonment for 7 (seven) years and fine of Rs. 5,000/- (Rupees five thousand) with default stipulation. Appellants Adhir Suklabaidya and Dipti Suklabaidya were sentenced to rigorous imprisonment for 3 (three) years and fine of Rs. 3,000/- (Rupees three thousand) each with default stipulation.
(2.)Crl. A. 12/2018 and Crl. A. 17/2018 were filed by the accused/appellants challenging the conviction recorded and sentence awarded by the learned Sessions Judge. Crl. A. 343/2018 was filed by the informant, father of the victim, challenging the acquittal of the accused/appellants of the charge u/s 302 IPC and imposition of inadequate sentence.
(3.)All the three appeals having arisen out of the same judgment and order passed by the learned Sessions Judge, Silchar, in Sessions Case No. 27 of 2013, are taken up together for hearing and disposal by this common judgment.