LAWS(CAL)-2018-8-166

MADHAI RAI Vs. STATE OF WEST BENGAL

Decided On August 31, 2018
Madhai Rai Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The appellant was one of eight accused who was convicted under Section 395 of the Indian Penal Code by judgment dated 26th August 2008 passed by the Additional District Judge, 1st Court, Alipore, South 24 Parganas.

(2.) The appellant was sentenced to suffer five years of Rigorous Imprisonment and to pay a fine of Rs. 1000/-. Two of the accused being Nos. 4 and 5 have been acquitted.

(3.) The prosecution case in a nutshell is that on 3rd of January 2005 at about 1.20 p.m. eight persons including the appellant armed with deadly weapons committed dacoity at the Samali Block Primary Health Centre under Binshnupur P.S., District- 24 Parganas (South). Pursuant to such dacoity, the accused took away a sum of Rs. 6,74,784/- from an almirah kept inside the office of the said Health Centre.