ARCHANA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Four appeals have been heard analogously as they emanate out of one judgement of conviction and order of sentence.

(2.) The appellants have assailed the judgement of conviction dated January 22, 2020 and the order of sentence dated January 24, 2020 passed by the learned Additional Sessions Judge, Fast Track, First Court, Asansol in Sessions Trial No. 8 of 2007 arising out of Sessions Case No. 50/2006 convicting the appellant under Sec. 302/120B/201 of the Indian Penal Code, 1860.

(3.) The prosecution had approached the Trial Court claiming that the appellants on or about May 9, 2002 at about 7:00 hours at the house of Anil Kumar Roy situated at Saheb Bandh Para Police Station, Raniganj District, Burdwan entered into criminal conspiracy to assault Aparna Sarkar and her minor daughter Susmita Sarkar to murder Aparna Sarkar and Susmita Sarkar. The appellants had murdered Aparna Sarkar and Susmita Sarkar. The appellants had caused evidence of such offence to disappear.