(1.) The correctness of the judgment and order dtd. 8/12/2015 and 10/12/2015 passed by the Learned Additional Sessions Judge, Fast Track Court -II, Raiganj in Sessions Trial No. 12 of 2013 arising out of Sessions Case No. 21 of 2013 has been assailed by the appellants.
(2.) By the said Judgement and order, the Learned Sessions Judge convicted the appellants for commission of the offence punishable under Ss. 302/201/34 of the Indian Penal Code, 1860 and sentenced them to suffer imprisonment for life each without remission and to pay a fine of Rs.10,000.00 each, in default, to suffer simple imprisonment for two years each for commission of offence under Ss. 302/34 of the IPC.
(3.) All of them are further sentenced to suffer for rigorous imprisonment of three years each and to pay fine of Rs.5,000.00 each, in default, to suffer Simple Imprisonment for two months each for commission of offence under Ss. 201/34 IPC. Both the sentences will run concurrently. Benefit of set off under Sec. 428 of the CrPC was rejected.
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