HABIBUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two appeals have been heard analogously as they have emanated from the same impugned judgement of conviction and the order of sentence.

(2.) By the impugned judgement of conviction dated February 9, 2022, the learned Trial Court has found twelve accused guilty of offences under Sec. 148/302/201/149 of the Indian Penal Code, 1860. The learned Trial Judge has acquitted all the appellants, of the charge under Sec. 379 of the Indian Penal Code, 1860.

(3.) By the impugned order of sentence, the learned Trial Judge has sentenced the appellants to suffer rigorous imprisonment for three years under Sec. 148 of the Indian Penal Code, 1860, three years rigorous imprisonment and to pay a fine of Rs.5,000.00 and in default to suffer rigorous imprisonment of six months for the offence under Sec. 201 of the Indian Penal Code, 1860, rigorous imprisonment for life and to pay a fine of Rs.20,000.00 and in default to suffer rigorous imprisonment for one year for the offence under Sec. 302 of the Indian Penal Code, 1860.