KANCHAN CHAKRABORTY,J. - (1.) In Re.: C.R.A.N. 2724 of 2011 - This application under Section 389 of the Code of Criminal Procedure praying for bail in connection with appeal has been taken out by Bazlur Rahaman Mushi, Nazrul Mushi, Mozammel Munshi and Bhola Munshi. They have been convicted for committing offences under Sections 308/323/324/34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years, six months and one year respectively with a direction that all the sentences would run concurrently.
(2.) Mr. Saha, learned advocate for the petitioners/appellants has drawn attention of this Court to the judgment impugned and evidences recorded by the Court and submits that the offending article (da) was not seized and placed before the learned Trial Court. He also submits that the doctor who allegedly given medical treatment to the victims for the first time at Barasat Hospital, was not also examined. He also points out some discrepancies in the evidences of the witnesses.
(3.) Mr. Ghose, learned advocate for the State of West Bengal, submits that the clinching evidence of the injured persons as well as the others together establishes the case beyond doubt and the judgment impugned is well reasoned.;