CHAITU BOURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THESE two appeals are filed against the judgment and orders of conviction dated June 29, 2005, passed by the learned Additional Sessions Judge, First Court, Purulia in Sessions Trial No. 4 of 2001, arising out of Sessions Case No. 131 of 2000, convicting the appellants under Sections 148, 452, 34 and 302 of the Indian Penal Code.

(2.) THESE two appeals are taken up for hearing together. None appears to represent the appellants. Mr. Manjit Singh, learned Public Prosecutor along with Mr. Atif Ahmed Siddiqui, learned advocate appear for the State.

(3.) SINCE the appellants are not represented, Mr. Arindam Jana, learned advocate, is appointed as amicus curiae with his consent.