ASHOKE DALUI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant was convicted for commission of offence punishable under Section 395 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 8 years each and pay fine of Rs.4000/-, in default to suffer rigorous imprisonment for six month.

(2.) The appellant has already been served out the sentence in the meantime and hence appeal has taken up for hearing.

(3.) Prosecution case as against the appellant is to the effect that on 18th June, 2006 at 10 P.M. dacoity was committed in the godown of M/s. B.S. Leathers situated at 86B, Topsia Road (South), Kolkata-700046 and the miscreants had decamped with large quantities of cow leathers of different colours valued at Rs.8 lakhs. Criminal case was registered against the unknown miscreants. The appellant and other accused persons were arrested. They were identified in T.I. Parade and some of the stolen articles were recovered pursuant to the leading statements of the appellant.