KANCHAN CHAKRABORTY,J. - (1.) This application being CRAN 2720 of 2011 in connection with appeal has taken out by the appellant Md. Bechen @ Zakir, who has been convicted to suffer R. I. for seven years and to pay a fine of Rs. 2000/- i.d. to suffer S. I for two months for committing offence punishable u/s. 398 of the Indian Penal Code. The said convict is further sentenced to R. I for 3 years and to pay a fine of Rs. 1000/-i.d. to suffer S. I. for one month for committing offence punishable u/s.324/34 IPC and further directing all the sentences shall run concurrently.
(2.) Perused the judgment. Heard Mr. De, learned advocate appearing on behalf of the appellant/petitioner. The other convicts namely (1) Md. Salim @ Israil, (2) Md. Raju, (3) Umesh Jadav, (4) Md. Gulfam @ Aktar,(5) Md. Quiser @ Pappu @ Pintu, (6) Sibnath Das have preferred separate appeals and granted bail by this Court.
(3.) The appellant/petitioner was all along on bail and taken into custody on the date, the judgment impugned was passed i. e. 28-04-2010. Since then, he is in custody. There is least possibility of early hearing of this appeal.;