SAIFUDDIN GAZI @ SAHABUDDIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Perused the report wherefrom it appears that no other appeal has been preferred against the self-same judgment and order of conviction and sentence.

(2.) The Appeal is directed against judgment and order dated 24.03.2015 and 25.03.2013 passed by learned Additional District and Sessions Judge, 5th FTC, Alipore, 24 Parganas (South) in Sessions Trial No. 01(05) 2010 arising out of Sessions Case No.82(09)2009 convicting the appellant for commission of offence punishable under Sections 489B/489C of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years and to pay a fine of Rs. 20,000/-, in default, to suffer rigorous imprisonment for six months more for the offence punishable under Section 489B of the Indian Penal Code and to suffer rigorous imprisonment for five years and to pay a fine of Rs. 10,000/-, in default, to suffer further rigorous imprisonment for three months for the offence punishable under Section 489C of the Indian Penal Code. Both the sentences shall run concurrently.

(3.) By the selfsame judgment and order, co-accused Hasanurzaman, Santi Das, Sk. Abed Ali and Mrityunjoy Mondal were convicted under Section 489C of the Indian Penal Code and they were sentenced to suffer rigorous imprisonment for five years each and to pay a fine of Rs. 10,000/-each, in default to suffer rigorous imprisonment for three months more.