MIZANUL MONDAL @ AKKASH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against judgment and order dated 04.06.2015 and 05.06.2015 passed by the learned Additional Sessions Judge, 2nd Court, Krishnanagar, Nadia in Sessions Case No. 02(02)2014 (Special) corresponding to Sessions Trial No. XI(VII)/2014 convicting the appellant for commission of offence punishable under Section 366B of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for ten years and to pay fine of Rs.5000/-, in default, to suffer rigorous imprisonment for six months more.

(2.) It appears that two other appellants in CRA 463 of 2015 by the self same judgment was disposed of by a common judgment and order dated 16.08.2018 by this Court whereby their conviction were reduced to Section 363 IPC and they were directed to suffer rigorous imprisonment for seven years each and shall pay an fine of Rs.5,000/- each, in default to suffer rigorous imprisonment for six months for commission of such offence. The appellant herein in CRA 539 of 2015 prefer this appeal before this Court.

(3.) Learned counsel appearing for the appellant submits that here client stands on the same footing as the other co-convicts.