NAYAN SINGH SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is directed against the judgment of conviction dtd. 8/7/2015 and order of sentence dtd. 10/7/2015 passed by the learned Additional Sessions Judge, Fast Track, Court No.2, Purulia in Sessions Trial No. 20 of 2012 arising out of Sessions Case No. 150 of 2012. By the said judgment, ten appellants have been convicted for life under Ss. 144/148/149/341/506/302 read with Sec. 34 of the Indian Penal Code.

(2.) Ld Counsel for the appellants has informed upon placing reliance on two death certificates that the appellant no.7 and the appellant no.9, namely, Binod Singh Sardar and Anil Singh Sardar have died during the pendency of the instant appeal. The said respective death certificates filed in Court today are kept with the records.

(3.) The prosecution case in brief is that at the late night of 14/10/2011, 21 persons belonging to Singh Sardar community and/or family brutally assaulted and killed two persons, namely, Joydeb @ Jabbar Bauri and Piya Singh Sardar, wife of Banamali Singh Sardar. The victims were in an illicit relationship. Both of them had spouses and children and resided in the same village i.e. Anandapur Baraghartala.