MD. FARMOOD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment of conviction dated May 26, 2010 and order of sentence dated May 27, 2010 passed by the learned Additional Sessions Judge, 2nd Fast Track Court, Alipore, South 24 Parganas in connection with Sessions Trial No. 2 (7) of 2003 arising out of Sessions Case No. 45 (3) of 2003.

(2.) By the impugned judgment of conviction, the appellant was found guilty and convicted for the offences punishable under Sec. 302/394/201 of the Indian Penal Code. By the impugned order of sentence, he was sentenced to suffer imprisonment for life and a fine of Rs.20,000.00 and in default of fine to suffer imprisonment for another two years for the offence punishable under Sec. 394 of the Indian Penal Code. The appellant was also sentenced to life imprisonment and a fine of Rs.25,000.00 and in default of payment of fine to undergo imprisonment for another period of two years for the offence punishable under Sec. 302 of the Indian Penal Code. He was further sentenced to undergo imprisonment for seven years and to pay a fine of Rs.10,000.00 and in default of payment of fine to undergo further imprisonment for one year for the offence punishable under Sec. 201 of the Indian Penal Code.

(3.) It may be noted that while undergoing the sentences so awarded, the unexpired period of sentence of the appellant was remitted by the State in terms of the provisions of Sec. 432 of the Criminal Procedure Code, 1973 and he was released on December 24, 2022 in terms of the Judicial Department, Government of West Bengal Order No.731-JL/JDL/16M-22/2022 dated December 23, 2022.