MANOJ SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Alok Kumar Basu, J. Appellants Abdul Wahed Akunjee, Jagannath Rai @ Roy, Abdul Hai Gayen and Manoj Singh from jail preferred these four separate appeals challenging their respective conviction and sentence order passed by the learned Sessions Judge, 3rd Bench of the City Sessions Court, Calcutta in connection with Sessions Trial No. 2 of 1998 corresponding to Sessions Case no. 30 of 1998.

(2.) Prosecution case in short was that on 7th November, 1997 at about 13. 05 hours some unknown young men numbering more than six and aged between 28 to 35 years came in front of CESC Barabazar Office at Mahatma Gandhi road and they committed dacoity at the point of firearm in respect of cash of rs. 25,96,412. 35/- kept in four gunny bags and also in respect of one aluminium bag containing some valuable documents of the CESC belonging to Shyambazar cash office. The dacoits took away one SBBL gun from security men belonging to CESC during their operation.

(3.) Soon after commission of the dacoity the nearest police station was informed and considering the gravity of the offence, the local police station at once started its operation to nab the criminals and in due course, Anti-Dacoity wing of Lalbazar took up the investigation.