(1.) These two criminals appeals, one being Crl. A. (J) 06/2015 filed by Sri Biswajit Bhowmik and another being Crl. A. (J) 02/2015 filed by Sri Sankar Mandal are taken up together for disposal. Both the two appeals arose against a common judgment and order of conviction and sentence dated 22.01.2015 passed by the Sessions Judge, Gomati District, Udaipur in the same Sessions Trial No. 32(ST/U)/2014.
(2.) Sri Biswajit Bhowmik, appellant in Crl. A. (J) 06/2015 was convicted for the offence punishable under Section 307/364/376 of IPC and sentenced him to suffer RI for 12 years and to pay a fine of Rs.10,000/-, i.d. to suffer SI for six months for commission of offence punishable under Section 376 IPC; to suffer RI for 10 years and to pay a fine of Rs. 10,000/-, i.d. to suffer SI for six months for commission of offence punishable under Section 364 IPC and to suffer RI for 5 years and to pay a fine of Rs.5,000/-, i.d. to suffer SI for further six months for commission of offence punishable under Section 307 IPC with a direction that the sentences would run concurrently.
(3.) Sri Sankar Mandal, appellant in Crl. A.(J) 02/2015 was convicted for commission of offence punishable under Section 120B and has been sentenced to suffer RI for five years and to pay a fine of Rs.5,000/- i.d. to suffer SI for six months.
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