Kanchan Chakraborty, J. - (1.) THE Criminal appeal being no. CRA 55 of 2005 is filed at the instance of Md. Imran Khan challenging the judgement dated 29.11.2004 passed by Sri S. Bhattacharya, learned Additional District and Sessions Judge, Fast Track Court no. V, Alipore, 24 parganas (South) in Sessions case no. 10(1), 2004 (S.T. no. 4/3 of 2004) arising out of West Port police station case no. 128 dated 17.8.2003 thereby convicting the appellant punishable under Section 392 IPC and sentencing him to suffer R.I. for a term of Seven(7) years and to pay a fine of Rs. 1000/-, in default, to suffer S.I. for another one year. THE appellant was further sentenced for seven years for the offence punishable under Section 497. Both the offences were directed to run concurrently.
(2.) THE Criminal appeal being no. CRA 554 of 2005 is preferred by Badsha Khan challenging the judgement dated 29.11.2004 passed by the learned Additional District and Sessions Judge, Fast Track Court no. 4, Alipore, South 24 Parganas in S.T. no. 4(3) of 2004( S.C. no. 10(1) of 2004) thereby convicting the appellant for commission of offences punishable under Sections 392 and 397 of IPC and sentencing him to suffer R.I. for seven years and to pay a fine of Rs. 1000/- , in default, S.I. for further period of one year for the offence under Section 392 of the Indian Penal Code and to suffer R.I. for a period of seven years for the offence under Section 397 of IPC directing both the sentence would run concurrently. The appeal being no. CRA 121 of 2005 is preferred at the instance of Kaniahya Bansfore challenging the judgement dated 29.11.2004 passed by the learned Court of Additional District and Sessions Judge, Fast Track Court no. V at Alipore, South 24 Parganas in essions Trial no. 4(3) of 2004 (S.C. no. 10(1) of 2004) thereby convicting the appellant under Section 392 and 397 of IPC and sentenced to suffer R.I. for seven years and to pay a fine of Rs. 1000/-, in default, S.I. for another one year and R.I. for seven years for the offence under Section 397 of IPC. The Criminal Appeal being no. 594 of 2005 is preferred by Md. Hasan Jann challenging the judgement and order dated 28.4.2005 in S.T. no. 13(3) of 2004 (S.C. no. 16(1) of 2004) passed by Sri S. Bhattacharya, Additional District and Sessions Judge, Fast Track Court no. 5, Alipore District South 24 Parganas thereby convicting the appellant and others for offence under Section 392 IPC and 397 of IPC and sentenced them to suffer R.I. for 7 yeas and to pay a fine of Rs. 1000/-, in default, S.I. for two months and R.I. for seven yeas for offence under Section 397 IPC and pay a fine of Rs. 500/- with a direction that both the sentences would run concurrently.
(3.) THE appeal being no. CRA 337 of 2005 was filed at the instance of Md. Imran Khan challenging the judgement dated 28.4.2005 passed by Sri S. Bhattacharya learned Additional District and Sessions Judge, Fast Track Court no. V, Alipore, 24 parganas (South) in West Port police station case no. 167 of 2003 dated 19.10.2003 under Section 392 and 397 of IPC thereby convicting the appellant for offence punishable under Section 392 IPC and sentencing him to suffer R.I. for a term of seven years with a fine of Rs. 1000/- and to sentence R.I. for seven years and pay a fine of Rs. 400.- for the offence under Section 397 of IPC with a direction that the sentences would run concurrently. The appeal being no. CRA. No. 55 of 2005, CRA no. 553 of 2005 and CRA 121 of 2005 are taken up together for the sake of convenience and brevity.;