BHAKTU GORAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Shri Ranjan Mukherjee and Ms. Astha Sharma, learned counsel for the parties.

(2.) In Sessions Trial No. 05/1998 arising from Sessions Case No. 37/1997 pursuant to the FIR No.110/1993 lodged under Ss. 341, 302 read with 34 of IPC at Jhalda Police Station, Purulia, by one Lakshmi Mahato, the eldest son of the deceased-Smt. Keshari Mahato, all the five accused persons namely; Bhaktu Gorain (A-1), Surendra Gorain (A-2), Bandhu Gorain (A-3), Ranjit Gorai (A-4) and Rajen Gorain (A-5) were convicted and sentenced to rigorous imprisonment for life with a fine of Rs.1000.00 each, in default of payment of which they were directed to serve further imprisonment of one month each. The above judgment and order of the conviction and sentencing the accused persons has been affirmed by the High Court vide judgment and order dtd. 21/7/2010.

(3.) All the accused persons assailed the above conviction i.e. judgments and orders of the High Court and the trial court by filing the Special Leave Petition wherein leave was granted on 3/1/2014. The appeal against A-2, A-4 and A-5 was dismissed vide order dtd. 25/11/2011. Therefore, presently the appeal is concerning A-1 (Shri Bhaktu Gorain) and A-3 (Shri Bandhu Gorain) only.