STATE OF C G Vs. JAGDISH

JUDGEMENT

(1.) ACCUSED /appeliants Jagdish @ Vidyut Sarkar and Pawan @ Ratan Mandal were tried by the Fourth Additional Sessions Judge, Fast Track Court, Raigarh, in Sessions Trial No. 71 of 2001, for the commission of the offence punishable under Section 302 of the I.P.C for committing the murders of Dr. Animesh Bishwas, Smt. Mirani Bai W/o Dr. Animesh Bishwas, Miss Chandrani alias Sonu D/o Dr. Animesh Bishwas, Miss Pushpa sister of Dr. Animesh Bishwas and Master Vijay Bishwas S/o Dr. Animesh Bishwas. The learned Additional Sessions Judge by his judgment dated 27th August, 2002, after holding the accused persons guilty of the offence under Section 302 of the IPC. sentenced them to death.

(2.) CRIMINAL Appeal No. 1085 of 2002 has been filed by accused Pawan @ Ratan Mandal and Criminal Appeal No. 201 of 2003 has been filed by accused Jagdish @ Vidyut Sarkar against the said conviction and sentence passed against them by the learned Fourth Additional Sessions Judge. On the other hand, the learned Additional Sessions Judge has made Death Reference No. 5 of 2002 to this Court for confirmation of the death sentence imposed by him on the accused.

(3.) IT will not be out of place here to mention that accused/appellant Jagdish @ Vidyut Sarkar is the brother of deceased Smt. Mirani Bai and accused/appellant Pawan @ Ratan Mandal was working in the clinic of Dr. Animesh Bishwas since last 15-20 days prior to the incident.