DIPAK MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two appeals arise out of a common judgment and order dated July 19, 2005 passed by the learned Additional Sessions Judge, Fast Track Court (I), Alipur, South 24-Parganas in Sessions Trial No.14(1)(02) arising out of Sessions Case No.1(11), 2001 convicting the three appellants herein namely Ganesh Singh, Bhim Singh, Dipak Mandal and another co-accused Dipak Das for the offences punishable under Section 395/397/307 read with Section 34 of Indian Penal Code. The co-accused Dipak Das was also convicted under Section 25(1B)(a)/27(1) of the Arms Act.

(2.) In the night at about 11:35 p.m. on June 8, 2001, a daring robbery was committed at Friends Auto Service Station on 47/1, B.T. Road, Calcutta-50. The robbers who are said to be four in number entered into the office room of the said Service Station and took away cash amounting to Rs.1, 05,000.00. from the cash box of the said service station after causing bleeding injury upon Jayanta and Alok, the cashier and one of the employees of the said service station respectively. One of the robbers also pointed out pistol to Jahar. Out of fear, Jahar handed over his wrist watch and golden finger ring to them.

(3.) After investigation, the three appellants herein and coaccused Dilip Das were put on trial.