KESTO GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two appellants have faced trial in Sessions Trial No. 4(6)/2007 in the Court of Additional Sessions Judge, 2nd Court at Kandi, Murshidabad and have been convicted under the provisions of Sec. 304/34 and Part- I, Part- II of the Indian Penal Code respectively. They were directed to suffer sentence of rigorous imprisonment for seven years and five years respectively, with a further direction to pay fine to the tune of Rs.10000.00 and Rs.5000.00 respectively. In default, the appellants were directed to serve rigorous imprisonment for a further period of one year and six months respectively.

(2.) The judgment as above was delivered by the Trial Court on 23/8/2010. Being aggrieved by and dissatisfied with the said impugned judgment both the appellants/convicts have preferred the present appeal in this Court.

(3.) At the outset, it may be mentioned that by filing a report dtd. 13/3/2023 it has been informed that the appellants have already undergone the period of sentence in incarceration and ultimately were released on 18/8/2017.