PRAFULLA HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Prafulla Haider, Lakshman Haider and Biswanath Haider, all of village Garkhali under P. S. Falta in the district of 24-Parganas (South) faced Sessions Trial case No. 2(5) of 1994 before the learned Additional Sessions Judge, 4th Court, Alipore under Section 302/34 of the 1PC for murdering all the four male members of the family of de facto complainant, Ranjita Haider of village Garkhali. Lakshman Haider, however, escaped the trial by his death.

(2.) Both Biswanath Haider and Prafulla Haider after conclusion of trial were convicted under Section 302/34 of the IPC and were sentenced to suffer imprisonment for life and also to pay fine of Rs. 5,000.00 each in default to suffer rigorous imprisonment for five months.

(3.) Prafulla Haider and Biswanath Haider preferred Criminal Appeal No. 381 of 2003 and Criminal Appeal No. 512 of 2003 respectively, but, since nobody appeared on their behalf at the time of admission of those two appeals, both the appeals were dismissed for default at the admission stage.