MANKESHWAR SHAW Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application is filed by the petitioner being aggrieved by and dissatisfied a judgment and order of conviction dtd. 19/7/11 passed by the Learned Additional Session's Judge, 2 nd Court at Howrah in connection with Criminal Appeal 34/03, confirming the judgment of conviction and order of sentence dtd. 22/9/2003 passed by the Learned Judicial Magistrate, 3rd Court at Howrah in connection with the S.L. Case No. 121/98 arising out of R.P.F. 'G' Post/Santragachi Case No. 22/19 dtd. 14/8/1998, under Sec. 3(a) of the Railway Properties Unlawful Possession Act, 1996 whereby convicting the appellant for committing offence under Sec. 3(a) of the Railway Properties Unlawful Possession Act, 1996 and thereby sentenced the petitioner to suffer simple imprisonment for 30 days and to pay a fine of Rs.1200.00 in default thereof to suffer further imprisonment for 20 days.

(2.) The prosecution case in nutshell was that Sri M.K. Singh posted as Sub- Inspector of railway police force 'G' post Santragachi, South Eastern Railway lodged a written complaint against Arun Prasad and the present appellant alleging inter alia that 'on 14/8/98 at about 3:00 hrs near bridge no. 13 in between Baltikuri and Bakranayabaz a raid was conducted by some Railway Police Force personnel and in the said raid one person was found moving suspiciously along with a gunny bag. The said person was arrested and a search was conducted upon him and 32 pen-droll clips were seized from his possession. The said articles were found to be the properties of Railway of India. Upon interrogation of the said person he reveled his name as Arun Prasad and he confessed his guilty. Moreover he also confessed that he had sold some of the stolen railway articles to one Mankeshwar Shaw. Accordingly the R.P.F. personnel raided the Go-down of Mankeshwar Shaw situated at Gangaram bridge, Dist - Howrah, wherefrom 38 pen-droll chips, 27 break locks and 10 M.S. Flat bearing plates, 15 steel keys and 25 fish bolts were seized. It was further alleged that all the above articles belong to the Railway of India and no proper document could be supplied by the petitioner in support of their lawful possession. Subsequenlty the appellant also confessed his guilt.'

(3.) On the basis of the aforesaid complaint the Railway Police Force initiated R.P.F. 'G' post/Santragachi Case No. 22/19 dtd. 14/8/1998 under Sec. 3(a) of Railway Properties Unlawful Possession Act, 1996 against Arun Prasad and present petitioner Mankeshwar Shaw and after completion of the investigation final form of complaint no. 25/99 dtd. 8/7/99 was submitted against them.