KANCHAN CHAKRABORTY,J. - (1.) In Re.: C.R.A.N. 2311 of 2011 - This application under Section 389 of the Code of Criminal Procedure praying for bail in connection with appeal have been taken out by Asari Sk. @ Sultan Sk. and Bablu Sk., the convicts in Sessions Trial No. 8 of November, 2009. They have been found guilty of offence under Sections 307/324/34 of the Indian Penal Code and sentenced to suffer Rigorous Imprisonment for two years and seven years respectively with a direction that both the sentences would run concurrently.
(2.) Heard Md. Ali, learned advocate for the appellants/petitioners. He takes me to the medical evidence, evidence of the Investigating Officer and the evidences of other witnesses and submits that there is no conclusive evidence to the effect that the injury was caused due to blasting of bomb. He submits further that when the other accused persons were found not guilty and acquitted, these two appellants/petitioners have been wrongly convicted and sentenced for having no separate reason.
(3.) Mr. Ghose, learned advocate appearing on behalf of the State of West Bengal takes this Court to the evidence of P.W. 4 and the entire judgment as well as findings of the learned Trial Court and submits that the case is based on the evidences of best witnesses.;