BABAR ALI KOTAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Four appeals are directed against the judgment of conviction dated July 9, 2024 and order of sentence dated July 10, 2024 passed by the learned Additional Sessions Judge, Bishnupur, Bankura in Sessions Trial No. 01(1)2014 arising out of Sessions Case No. 14(06)2013.

(2.) By the impugned judgment, the appellants were convicted for the offence punishable under Ss. 302/324/325/149 as well as Ss. 147/148 of the Indian Penal Code, 1860. By the impugned order, the appellants were sentenced to imprisonment for life and to pay a fine of Rs.25,000.00 each and in default of payment of such fine to undergo simple imprisonment for further of three months for the offence punishable under Ss. 302/149 of the Indian Penal Code.

(3.) It is submitted on behalf of the learned advocate for the appellants in CRM (DB) 294 of 2024 that, the incident was said to have taken place due to misappropriation of fund by one Ali Box Bhuiyya appertaining to Indira Abas Yojana. However, the said Ali Box Bhuiyya was acquitted by the learned Trial Court. Learned advocate for the appellants also submitted that, the prosecution has not been able to establish any motive behind the incident.