SAKINA BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The challenge in these appeals are to the judgment of Additional District & Sessions Judge, 1st Track 2nd Court Alipore, passed in S.T. No. 6(4) 09 under Section 366B/120B/372/373 of I.P.C. directing the conviction of the appellants namely Sugbey alias Sumitra Devi and Sakina Bibi under the aforesaid sections.

(2.) Since these appeals arose from the same incident and from the same judgment, so, on consent of the parties both these appeals are to be disposed of by a common judgment.

(3.) According to the appellants, learned trial court was totally oblivious to the factual aspects and legal aspects and failed to appreciate the evidence of the prosecution witnesses in its proper perspectives.