BADSHA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All the appeals are taken up together and are being disposed of analogously by this common judgment and order.

(2.) At the outset, I am informed that appellant no.5, Bisweswar Biswas in CRA No.818 of 2013 has expired. Hence, the said appeal has abated so far as the said appellant is concerned.

(3.) The appeals are directed against the judgment and order dated 10.9.2013 and 11.9.2013 passed by learned Additional Sessions Judge, 3rd Court, Krishnanagar, Nadia, in Sessions Trial No. VIII(XI)10 corresponding to Sessions Case No.42(7)10 convicting the appellants, namely, Lal Mohan Biswas, Shyamal Biswas @ Katu, Sudhamoy Biswas, Nil Kamal Biswas, Bisweswar Biswas, Basudeb Biswas, Nikhil Biswas, Kalopakhi Pramanick, Sunil Mondal and Badsha Mondal for commission of offence punishable under section 302 of the Indian Penal Code (I.P.C.) read with section 34 of the I.P.C. and sentencing them to suffer rigorous imprisonment for life each and to pay a fine of Rs.5000/- each, in default to suffer further rigorous imprisonment for one year each.