ASHOK ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These appeals are directed against the judgment and order dated 7th June, 2011 and 9th June, 2011 passed by the learned Additional Sessions Judge, 1st Court, Bankura in Sessions Trial No. 2(2) 2008 arising out of Sessions Case No.27(5) 2007 convicting the appellants namely Raja Basu Roy (since deceased), Ashok Roy, Raju @ Naru Dubey and Milan @ Milanmoy Tewari for commission of offence punishable under Sections 120B, 302/34, 307/34 of the Indian Penal Code and under Sections 25/27 of the Arms Act and under Sections 9B(1)(b) of the Explosive Act and under Sections 3/5 of the Explosive Substances Act and sentencing them to suffer imprisonment of life for the offence punishable under Section 120B of the Indian Penal Code and to suffer imprisonment of life and pay a fine of Rs.25,000/- each, in default, to suffer simple imprisonment of 6 months each for the offence punishable under Sections 302/34 of the Indian Penal Code and to suffer imprisonment for 10 years for the offence punishable under Section 307/34 of the Indian Penal Code and to suffer imprisonment for 3 years for the offence punishable under Section 25 of the Arms Act and to suffer rigorous imprisonment for 7 years for the offence punishable under Section 27 of the Arms Act and to suffer imprisonment for 2 years for the offence punishable under Section 9B(1)(b) of the Explosives Act and to suffer rigorous imprisonment for 10 years for the offence punishable under Section 3 of the Explosive Substances Act and to suffer simple imprisonment for 3 years for the offence punishable under Section 5 of the Explosive Substances Act. All the sentences shall run concurrently.

(2.) Prosecution case alleged against the appellants is to the effect that on 13.01.2007 at 7.00 a.m. Araha Bajpayee deceased herein, had left his petrol pump in a Scorpio vehicle bearing No.WB38N/7512 which was driven by Felu Tewari (PW 1). At 7:30 a.m. they had reached a bump on the road near village Radhamadhabpur within Gangajalghati Police Station. As a result the vehicle slowed down and at that time 3/4 persons came running towards the vehicle. Felu has identified Raju Dubey, (appellant in CRA 437/11) as one of them. Raju identified the vehicle to the other persons and bombs were thrown at the vehicle. Consequentially, Araha Bajpayee as well as Felu suffered injuries. The miscreants ran away towards Bhadragora in two motor cycles. Both Araha and his driver Felu were shifted to Amarkanon hospital. Araha was declared dead and Felu was shifted to Bankura hospital in injured condition. Statement of Felu was reduced into writing in the hospital by Jitendra Nath Mukherjee (P.W. 15), the then inspector-in-charge of Bankura police station and treated as FIR being Gangajalghati PS Case no. 5 of 2007 dated 13.1.2007 against Raju Dubey and four unknown accused persons. In the FIR it was alleged that Raju had been threatening his master Araha with murder for some time in the past. In the course of investigation the appellants and other accused persons were arrested. On the leading statement of Raju Dubey improvised fire arm, maroon coloured attach case, mobile phone and a motor cycle allegedly used during the incident were recovered. Similarly, on the showing of Raja Basu Roy @ Ujjal Guha (since deceased) and Ashok Roy, improvised fire arms, ash coloured attach case containing documents belonging to petrol pump owned by the deceased and other articles were seized. Arms expert (P.W. 26) opined seized fire arms were in working condition. In conclusion of investigation, charge sheet was filed against the appellants and one Pradyut Mondal and Fajlur Rahaman.

(3.) Charges were framed under Sections 120B, 302/34 & 307/34 IPC, 25/27 of the Arms Act, 9B (1)(b) of the Explosives Act and 3/5 of the Explosive Substances Act against the appellants and other accused persons.