(1.) Criminal Appeal No. 337 of 1996, Criminal Appeal No. 354 of 1996 and Death Reference No. 12 of 1996 have been heard together.
(2.) The appellant Keshab preferred the appeals against judgment and order of conviction dated 10.10.1996 convicting Keshab for commission of offence punishable under sections 302 and 201 of the Indian Penal Code and sentence dated 11.10.1996 sentencing him to capital punishment i.e., death for being guilty for offence under section 302 of the Indian Penal Code and also to undergo rigorous imprisonment for five years and also to pay fine of Rs. 1,000/- (Rupees one thousand) in default to undergo rigorous imprisonment for six months more under section 201 of the Indian Penal Code, passed by the learned Additional Sessions Judge, 2nd Court, Birbhum in Sessions Trial No. 7.8.1995 arising out of Sessions Case No. 66 of 1990.
(3.) The Death Reference is for confirmation of the death sentence of the convict Keshab by this High Court under section 366 of Criminal Procedure Code.
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