SANJUKTA BASU ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The learned Additional Sessions Judge, 14th Court, Alipore while disposing of Sessions Trial No. 2(6) of 2001 of his file, convicted all the five appellants under Sections 395/397/120-B of the IPC and the appellants were sentenced to suffer different term of sentences accordingly.

(2.) Sanjukta Basu Roy alias Bulbuli preferred Criminal Appeal 76 of 2005 challenging her conviction and sentence while the remaining four convicts preferred Criminal Appeal 179 of 2005.

(3.) Since Sanjukta Basu Roy alias Bulbult was sentenced to suffer rigorous imprisonment for seven years, her appeal in the oridinary course should have been heard arid disposed of by a learned single Judge of this High Court, but, since the other convicts of the same trial suffered sentences more than seven years and their appeal is to be heard by a Division Bench and since the appeal of Sanjukta Basu Roy alias Bulbuli and the other convicts arose out of a common judgment and order, both the appeals have been taken up by us for disposal by a common judgment.