HABIBUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Six appellants namely, (1) Habibul @ Habibur Sk @ Maisal, son of hafijuddin Sk @ Hafijul Sk @ Maisal, (2) Amzad Sk @ Amzad Ali @ Maisal @ Patal, son of Late Ummat Ali Sk @ Maisal, (3) Sahabuddin Sk @ Maisal, son of Late Ummat Ali Sk @ Maisal, (4) Hafizul Sk @ Hafijuddin Sk @ Maisal, son of Late Ummat Ali Sk, (5) Mofizul Sk @ Maisal, son of Sahabuddin Sk @ Maisal and (6) Alauddin Sk @ Maisal @ Pagol, son of Late Ummat Ali Sk, have preferred this appeal to challenge the judgment and order dtd. 30/7/2011, of conviction and sentence respectively passed in Sessions Trial No. 3 (Feb) 2009, by the Additional District and Sessions Judge, Fast Track, 3rd Court, Krishnagar, Nadia.

(2.) The trial was held by framing charges against the accused persons under Ss. 354/511/458/308 IPC. The Trial Court found that the evidence brought on record by the prosecution in the trial would be sufficient to bring home the said charges against the accused persons and thus found all of the appellants guilty of the offence under the afore stated provisions of law. Pursuant to such conviction the appellants have been sentenced to suffer rigorous imprisonment for two months each and also to pay fine of Rs.2500.00 each, in default of which they were directed to suffer further rigorous imprisonment for three months period more individually.

(3.) Being aggrieved with the said order the appellants are before this court.