MOHAN GORAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This criminal appeal is directed against the order of convictions and, sentence passed by the learned Trial Court in Session Case No. 64 of 1991.Session Trial No. .1 of 1993 as the appellants were convicted for having committed the murder of Suchand and sentenced to suffer rigorous imprisonment for life under Section 302/149 of the IPC and they were further convicted and sentenced under Section 148 IPC and 23/149 of the IPC. All, the sentences are to run concurrently.

(2.) The case reveals the hunger for land which snapped off and life of a young boy. The thirsty claim for land generated fluter and fury over which there was a clamour of steel. The feudalism is unabated and still continuing and the world is yet to know to how many of us will become the victim of such chronic land dispute; No body knows what will be fall on us the next day.

(3.) The case demonstrates the weary tale of a village Carcara, P.S. Joipore, within the District Purulia, where the incident occurred shortly after the noon of 9.5.88 dealt a crucial blow to the prosecuting party where the accused persons and the prosecuting party looked their horns in respect of possession of CS Plot No 2092 appertaining to R.S. Plot No. 2778 ad-measuring 33 decibel of lands. It became the cynosure of trouble about the raining of a wall to the northern portion of the land. The accused persons well armed and to the utter dismay of the prosecuting party suddenly attacked the prosecuting party and indiscriminately shoot arrows.