SK NAJIMUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Co-Convict Atiar Rahaman Mallick had preferred an appeal before this Court being C.R.A.189 of 2011 and by judgment and order dated 16.01.2014 a Co-ordinate Bench of this Court had acquitted him of the charges levelled against him.

(2.) The appeal preferred by the appellant, however, is taken up for hearing today.

(3.) The appeal is directed against the judgment and order dated 05.02.2011 and 07.02.2011 passed by the learned Additional District and Sessions Judge, Fast Track, Court-I, Uluberia, Howrah convicting the appellant for commission of offence under Section 363/366A/376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for seven years and to pay a fine of Rs.3,000/- in default to suffer further rigorous imprisonment for three months for commission of offence punishable under Section 363 of the Indian Penal Code and suffer rigorous imprisonment for ten years and to pay a fine of Rs.5,000/- in default to suffer further rigorous imprisonment for four months for commission of offence punishable under Section 366A of the Indian Penal Code and to suffer rigorous imprisonment for ten years and to pay a fine of Rs.5,000/- in default to suffer further rigorous imprisonment for four months for the commission of the offence punishable under Section 376 of the Indian Penal Code. All the sentences shall run concurrently.