ABU FAZEL FAKIR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two appeals arise from the judgment and order of conviction and sentence passed in Sessions Trial No.418 of 2017; namely, Abu Fazel Fakir, Sakina Khatun, Ashma Begum, Sahanara Begum, Rausan Fakir, Sajehar Fakir, Mojehar Fakir, Sahida Begum.

(2.) The appellants in CRA 51 of 2017, were convicted for committing the offence under Sec. 324/34 of the IPC and sentenced to suffer imprisonment for two years each with fine and default clause.

(3.) The appellant, namely, Salam Mallick in CRA 18 of 2017 was convicted for the offence punishable under Sec. 304-(II)/324/34 of the IPC and sentenced to suffer simple imprisonment for three years with fine and default clause for the offence punishable under Sec. 304-(II)/34 of the IPC. The appellant also suffered punishment with simple imprisonment for two years with fine and default clause for the offence punishable under Sec. 324/34 of the IPC in Sessions Trial No.418 of 2009 by the learned Additional Sessions Judge, Uluberia, Howrah.