Indrajit Chatterjee, J. - (1.) This appeal has been preferred as against the judgement and order of conviction dated 29-01-2013 as passed by the learned Additional District & Sessions Judge, Fast Track Court No.II, Bichar Bhawan, Calcutta in Sessions Trial No. 1(7)/2011 arising out of Sessions Case No.94 of 2010 (Hare Street P.S. Case No. 84 dated 18.02.2010) under Sections 467/468/471/419 of the Indian Penal Code (hereinafter called as 'the said Code') and also under Section 14A(b) of the Foreigners Act. The sentence was imposed by the learned trial court on acceptance of plea of guilt of both the appellants.
(2.) Both the appellants were sentenced to suffer S.I. for seven years with fine of Rs. 1,000/-, i.d., to suffer S.I. for ten days for the offence punishable under Section 467 of the said Code. They were further sentenced to suffer S.I. for seven years with fine of Rs. 1,000/-, i.d. to suffer S.I. for ten days for the offence punishable under Section 468 of the said Code. They were further sentenced to suffer S.I. for two years with fine of Rs. 1,000/-, i.d., to suffer S.I. for ten days for the offence punishable under Section 471 of the said Code and will also suffer S.I. for two years with fine of Rs. 1,000/-, i.d., to suffer S.I. for ten days for the offence punishable under Sections 419 of the said Code and they were further sentenced to suffer S.I. for seven years with fine of Rs. 10,000/- i.d., to suffer S.I. for 100 days for the offence punishable under Section 14A(b) of the Foreigners Act. All the sentences were to run concurrently. The convicts were also given privilege to seek the benefit of Section 428 of the Code of Criminal Procedure.
(3.) At the time of hearing of this appeal, it was submitted by Mr. Mitter, learned Advocate, appearing for both the appellants that when the order of conviction was passed on acceptance of plea of guilt, this appeal has very small compass, that is to say as regards the quantum of punishment. He also submits that both the accused persons are now in custody and they are already under imprisonment for more than five and a half years but he admits that no fine amount has been paid.;