SK RAHIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The learned Assistant Sessions Judge, Additional Court, Hooghly while disposing of Sessions Trial Case No. 3 of 2003 convicted Sk. Rahim, Sk. Murshed Ali and Kaji Abdul Hassan under Sections 341/326 and 307 of the IPC and all of them were sentenced to suffer imprisonment for one month for the offence under Section 341 of the IPC, rigorous imprisonment for seven years for the offence under Section 326 of the IPC and rigorous imprisonment for ten years for the offence under Section 307 of the IPC. The learned Judge also directed for payment of Rs. 75.000/- by each of the convicted person as compensation to cover the cost, of treatment of the victim girl and also for her future maintenance in default all the victims were directed to suffer simple imprisonment for one year each under Section 357 of the Cr. P. C.

(2.) Sk. Rahim and Sk. Murshed Ali challenging the above order of conviction and sentence have preferred Criminal Appeal No. 612 of 2003 while Kaji Abdul Hassan has preferred Criminal Appeal No. 612 of 2003 and both the appeals have been taken up together for disposal.

(3.) It is pertinent to mention that while disposing of bail application filed by one of the appellants persons in connection with Criminal Appeal No. 611 of 2003, on 8th May, 2006, a Rule was also issued for enhancement of punishment imposed against convict Sk. Rahim and Abdul Hassan by the Trial Court and while hearing the present appeals, we have also heard submissions made on behalf of convicts Rahim and Abdul Hassan in connection with the Rule issued for enhancement of their punishment.