MONGALA SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The subject appeal is directed against the judgment of conviction dated May 16th, 2017, and order of sentence dated May 17th, 2017, passed by the Additional Sessions Judge, Fast Track Court, Katwa, in Session Trial No. 01/2013, arising out of the Session Case No. 73/2012.

(2.) The 6 appellants were convicted under Sec. 302 IPC read with Sec. 34 of the IPC. They were sentenced to suffer life imprisonment and to pay a fine of Rs.5,000.00 each. They were directed to further undergo a rigorous imprisonment for a term of one year. The appellant Karna Ghosh died during the pendency of the subject appeal. The appeal stands abated in so far as Karna Ghosh, since none of his legal heirs or immediate family members has expressed a wish to pursue this subject appeal on his behalf.

(3.) The appellant Mongala Sardar was further convicted for the offence punishable under Sec. 25(1-B) (a) of the Arms Act, 1959. He was sentenced to suffer rigorous imprisonment for 1(one) year and to pay a fine of Rs.2,000..00 In default thereof, he was directed to undergo rigorous imprisonment of six months. The said Mongala Sardar was also convicted for the offence punishable under Sec. 27(2) of the Arms Act. He was sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.2,000..00 In default thereof, he was directed to undergo a rigorous imprisonment of six months.