SK IMRAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) As the hearing of the appeals is in progress, we are not inclined to suspend the sentence of the appellant in CRA 803 of 2013 at this stage.

(2.) The application being CRAN 2995 of 2018 is accordingly disposed of.

(3.) The appeals are directed against the judgment and order dated 12th July/15th July, 2013 passed by the learned Additional District & Sessions Judge, 4th Court, Alipore in Sessions Trial No. 2 (9) 2004 convicting the appellants for commission of offences punishable under sections 25(1-AA) of the Arms Act read with Section 120B IPC and under section 26 of the Arms Act read with section 120B IPC and sentencing them to suffer rigorous imprisonment for life and to pay fine of Rs.2 lakhs each, in default, to suffer simple imprisonment for one year more for the offence punishable under section 25(1-AA) of the Arms Act read with Section 120B IPC and to suffer rigorous imprisonment for seven years and to pay fine of Rs. 1 lakh each, in default, to suffer simple imprisonment for six months more for the offence punishable under Section 26 of the Arms Act read with Section 120B IPC; both the sentences shall run concurrently.