(1.) THIS appeal is directed against the judgment and order of conviction dated. 26-11-1997 passed by the learned Additional Sessions judge, Second Court, Nadia in Sessions trial No. VI of May 1997 arising out of Sessions Case No. 10 of April 1995 by which the appellant/accused Surajit Sarkar was convicted for the offence punishable under section 302 of the Indian Penal Code. The appellant was heard on question of sentence on 27-11-1997 and thereafter by an order passed on the same day that is on 27-11-1997; he was sentenced to suffer imprisonment for life as also to pay a fine of Rs. 2,000/-, in default to suffer further rigorous imprisonment for three months.
(2.) THE sentences were directed to run concurrently.
(3.) THE five accused persons namely, gopal Sarkar, Adhir Sarkar, Sukumar sarkar, Bhabesh Sarkar and Jamai Gopal sarkar were also tried in this case but the learned trial Court finding no tangible evidence against them to his satisfaction had, however, acquitted them of the offence punishable under Sections 302/34 of the Indian penal Code charged against them.