Malay Marut Banerjee, J. - (1.) All the above appeals are directed against the judgment and order of conviction and sentence passed by the Ld. Additional Sessions Judge, 1st Court, Barasat in Sessions Trial No. 3(9)/2005 arising out of Sessions Case No. 27(5)/2005 and hence were taken up together for hearing and are now being disposed of by this judgment.
(2.) One Rajesh Jhawar (P.W. 1) lodged a written complaint at North Bidhannagore Police Station on 04.02.2005 alleging that on that very day at about 8.15 a.m. while his sister (P.W. 2) was going to college by their car (Indica) bearing No. W.B. 12A -7425 driven by Sukumar Mondal (appellant) was kidnapped from in front of DA -20, Salt Lake, Kolkata by armed goons by taking her in a Maruti van. A case was registered. P.W. 33, as appears from his evidence, carried out investigation into the case in terms of order of the Addl. D.G. (C.I.D) and on completion of investigation submitted charge -sheet against the accused/appellants and three others out of whom the case as against Pappu Mahato @ Ajay was filed for the present. The nine accused persons faced the trial. Accused Damodar Yadav and Dasarath Yadav were acquitted but the present seven appellants were found guilty of the charges under Sec. 120B/364A/342 read with Sec. 120B I.P.C.
(3.) On their conviction under Sec. 364A read with Sec. 120B I.P.C. each of them was sentenced to suffer imprisonment for life and to pay a fine of Rs. 3000/ - each with default clause and on their conviction under Sec. 342 read with Sec. 120B I.P.C. each of them was sentenced to suffer R.I. for one year.;