Joymalya Bagchi, J. - (1.) The appellant was convicted for commission of offence punishable under Section 392 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.5,000/-, in default, to suffer rigorous imprisonment for 1 year more.
(2.) The prosecution case against the appellant and co-accused Kartick Santra and Bimal Sarkar was to the effect that on 16.07.2011 at about 10 p.m. while PW 1, Namita Das was returning from her father's house at Naihati to Srirampore in the ladies compartment of down Katwa Howrah local train, a person aged about 25-30 years boarded the said compartment and by showing knife had snatched the gold bracelet, earrings and cash of Rs.500/- from her possession. The miscreant also snatched one pair of gold earrings, voter card, ATM card, Samsung Mobile and ladies purse from another fellow passenger Silki Marjit, PW 6. Her mother Jaya Mondal, PW 5 was also present at the place of occurrence.
(3.) First Information Report was lodged by PW 1 and in the course of investigation the appellant was put for test identification parade. The seized articles were seized pursuant to the leading statement of the appellant from the shop of the co-accused Kartick Santra and Bimal Sarkar. Charge-sheet was filed under Sections 392/411/413 against the appellant and under Section 411 against Kartick Santra and Bimal Sarkar.;