(1.) These three criminal appeals; Criminal Appeal (D.B.) No.301 of 2009 by the appellants, namely, Nageshwar Mandal and Godai Mandal, Criminal Appeal (D.B.) No.1032 of 2007 by Inod Mandal @ Kado Mandal and Criminal Appeal (D.B.) No.822 of 2007 by Sukar Chandra Mandal, arise out of a common judgment of conviction under section 302/34 IPC and under section 452/34 IPC passed in Sessions Case No. 51/06| 46/06.
(2.) Initially, eight accused persons, namely, Inod Mandal @ Kado Mandal, Sukar Chandra Mandal, Nageshwar Mandal, Godai Mandal, Dani Devi, Hira Devi, Bobby Devi and Murti Devi were put on trial. The learned Sessions Judge has held that the charges against the female accused, namely, Dani Devi, Hira Devi, Bobby Devi and Murti Devi have not been proved.
(3.) The appellants have been convicted and sentenced to RI for life and fine of Rs.5000/- each under section 302/34 IPC and RI for five years under section 452/34 IPC. In default of payment of fine they are ordered to undergo SI for six months.