SUNIL GANGULY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By judgment dated 4th of July, 2005 and order dated 5th of July, 2005, the learned Trial Court convicted Dr. Subha Ranjan Khanra, Sunil Ganguly and Abbas Ali Karikar for the commission of offences punishable under Sections 302/34 and Sections 302/120B of the Indian Penal Code. They were sentenced to suffer imprisonment for life and to pay fine of Rs. 10,000/-, i.d., to suffer further imprisonment for two years for the offence under Sections 302/34 of I.P.C. and were sentenced to suffer imprisonment for life and to pay fine of Rs. 10,000/-, i.d., to suffer imprisonment for two years for the offence under Section 120B read with Section 302 of I.P.C. Learned Court, however, directed that both the substantive sentences were to run concurrently.

(2.) Learned Trial Court convicted Dr. Rahamat A. Alam for the commission of the offence punishable under Sections 302/120B of the Indian Penal Code and he was sentenced to suffer imprisonment for life and to pay fine of Rs. 10,000/-, i.d., to suffer further imprisonment for two years.

(3.) Apurba Mohan Sanyal was convicted for the commission of the offence punishable under Section 201 of I.P.C. He was sentenced to suffer imprisonment for five years and to pay fine of Rs. 1,000/-, i.d., to suffer further imprisonment for six months.