(1.) The Death Reference has come up before this Court for confirmation of a death sentence awarded to the appellant by a judgment dated September 21, 2024, whereby the appellant was convicted under Ss. 396, 397 and 398 of the Indian Penal Code (IPC) and sentenced to death for commission of offence punishable under Sec. 396 of the IPC as well as to rigorous imprisonment for seven years and fine of Rs.5,000.00, in default to suffer further rigorous imprisonment for one year for the offence punishable under Sec. 397 of the IPC. The appellant was further sentenced to rigorous imprisonment for seven years and fine of Rs.5,000.00, in default to suffer rigorous imprisonment for one year, for the offence punishable under Sec. 398 of the IPC.
(2.) The appeal has been preferred by the convict against the self-same judgment and sentence.
(3.) The prosecution case, in a nutshell, is that around 1:00 am on July 28, 2023, the appellant, along with five other co- accused persons, came to the house of the victims Mehtab and his wife Moumita.
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