- (1.) These appeals are directed against a common judgment and order of conviction dated August 27, 2013 and sentence dated August 29, 2013 passed by the learned Additional Sessions Judge, 5th Fast Track Court, Alipore, 24-Parganas (South) in Sessions Trial No.03 (04) 2009 arising out of Sessions Case No.107 (09) 2008.
(2.) By virtue of the impugned judgment the appellants, namely, (1) Anil Kumar Jha @ Laltu, (2) Manas Dey @ Biltu and (3) Raj Kumar Rabidas, were held guilty for committing offence punishable under Sections 364A and 120B of the Indian Penal Code, 1860, (hereinafter referred to as the I.P.C.). All the appellants were convicted under the provisions of sub-section (2) of Section 235 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.) for committing the above offence. Another accused Subodh Maity was found not guilty of committing above offence and was acquitted under sub-section of Cr.P.C.
(3.) Each of the appellants was sentenced to suffer imprisonment for life for commission of offence punishable under Section 364A of I.P.C. as also to pay fine of Rs.5,000/- each, in default, to suffer rigorous imprisonment for a further period of three months.;