SANATAN MONDAL Vs. STATE

JUDGEMENT

(1.) Criminal Appeals Nos. 129, 140 and 179 of 1985 have arisen out of the conviction and sentence of the respective appellants in Sessions Trial No. 10(7) of 1984 passed by Shri R. Goswami, the learned Additional Session Judge, 4th Court, Alipore.

(2.) The appellant Sanatan Mondalin Criminal Appeal No. 129 of 1985, appellant Subhendu Poddar, Dulal Roy, Bimal Das and Kamal Roy in Criminal Appeal No. 140 of 1985 and appellant Arun Kumar Chakrabarty in Criminal Appeal No. 179 of 1985 were convicted and sentenced to imprisonment for life under S. 395 read with S. 397 I.P.C.

(3.) Appellants Subhendu and Kamal each were further convicted and sentenced to rigorous imprisonment for three years under S.27 of the Arms Act with a direction that the sentences of the aforesaid two accused person under S.395/397 I.P.C. and under S.27 of the Arms Act would run concurrently.