Pranab Kumar Deb, J. - (1.) The two appeals being C. R. A. No. 240 of 2003 and C. R. A. No. 244 of 2003 have been directed against the conviction and sentence passed by the learned Additional District & Sessions Judge. 13th Court, 24-Parganas (South), Alipore in connection with Sessions Trial No.02(8) of 2001.
(2.) The brutal and shocking incident of murder of a political personality occurred in the busy area of Garden Reach. The prosecution case, as narrated in the F.I.R. and elaborated further during the course of the trial, was to the effect that while Md. Jahangir @ Mogal moved along Iron Gate Road towards Garden Reach Road, he was accosted by few miscreants. Encircling him, the miscreants started firing at him. All the miscreants were reported to have had machines in their hands. Md. Jahangir collapsed on the street after being shot from close range. The miscreants numbering 8 to 10 persons dispersed to different directions on seeing the witnesses converging in the place of occurrence.
(3.) As blood gushed from the wounds, steps were taken to shift the injured to the nearby Nurshing Home. On examination of the injured in Hannan Nursing Home, the doctor declared him dead. Subsequently, the body of Md. Jahangir was taken to S. S. K. M. Hospital for further examination. The attending doctor of S. S. K. M. Hospital also declared him dead.;