PALAN ALI NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two appellants were found guilty and convicted on 27/1/2020 under Sec. 363/302/201/379/411/34 of the Indian Penal Code (for short IPC) and by the order dtd. 28/1/2020 they were sentenced to death for the offence punishable under Sec. 302 of IPC. They are also sentenced for the offences as follows:

(2.) Ld. Additional Sessions judge 1st Track Baruipur, South 24 Parganas passed the aforesaid order of conviction and sentence giving rise to Death Reference Case No. 5 of 2020 since under Provision of Code of Criminal Procedure (for short Cr.P.C), death sentence recorded by a Judge is subject to confirmation by this Court. Sabir Ali Laskar and Palan Ali Laskar preferred an appeal against that order of conviction and sentence registered as Criminal Appeal No. 85 of 2020. In connection with Sessions Trial Case No. 02 (10) 2012 arising out of Sessions Case No. 39(2) 2008 corresponding to Sonarpur Police Station Case No. 509 of 2007 dtd. 27/9/2007.

(3.) We propose to dispose of both the death reference as well as criminal appeal preferred by the convict appellants by this common judgement.