(1.) Two appeals have been heard analogously as they emanate out of the same judgement of conviction and the order of sentence dated December 21, 2019 passed by the learned Additional District and Sessions Judge, Fast Track, 7th Court, Alipore, South 24-Parganas. The appeal of Faruk Gazi @ Raja has been registered as CRA No. 51 of 2020 while the appeal of Abdul @ Abdul Jabbar Molla @ Khokan has been registered as CRA No. 72 of 2020.
(2.) By the impugned judgement of conviction, Faruk Gazi @ Raja has been found guilty under Ss. 366/372/376 of the Indian Penal Code, 1860 and sentenced to suffer 10 years imprisonment and a fine of Rs.25,000.00 in default of which rigorous imprisonment of one year for the offence under Sec. 366 of the Indian Penal Code, 1860; 10 years of imprisonment and a fine of Rs.25,000.00 in default of which rigorous imprisonment of one year for the offence under Sec. 372 of the Indian Penal Code, 1860; 10 years of imprisonment and a fine of Rs.25,000.00 in default of which rigorous imprisonment of one year for the offence under Sec. 376 of the Indian Penal Code, 1860. Abdul @ Abdul Jabbar Molla @ Khokan has been convicted under Sec. 366 of the Indian Penal Code, 1860 and sentenced to suffer rigorous imprisonment for 8 years and a fine of Rs.15,000.00 in default one year of rigorous imprisonment.
(3.) Three persons had been convicted by the impugned judgement and order two persons had preferred an appeal as noted above. The 3rd person Marjina Khatoon did not prefer an appeal as appearing from the report dated December 5, 2022 of the department as called for by the order dated August 22, 2022.