Sri Sukumar Mondal vs The State Of West Bengal & Anr
2021 Latest Caselaw 4227 Cal

12.08.2021 Ct.42 Sl.3 KS (Via Video Conference)

C.R.A. 717 of 2018

Sri Sukumar Mondal

-Vs.-

The State of West Bengal & Anr.

Mr. Aneek Das Mr. Suman Das .....For the Appellant Mr. Iqbal Kabir .....For the State

In compliance of this Court's order dated 09.08.2021, the learned

Registrar Administration ( L & OM)-In-Charge has placed the report

of the Superintendent, Dum Dum Central Correctional Home in

respect of total period of sentence undergone by the appellant,

Sukumar Mondal.

By the letter dated 10.08.2021 the Superintendent, Dum Dum

Central Correctional Home has reported that the appellant has served

sentence for a period of 5 years 11 months 22 days as on 10.08.2021 out

of 7 years of sentence in connection with Chakdah Police Station Case

No.269/15 dated 17.04.2015 and he has earned remission from

November, 2018 to May, 2021 for a period of 159 days.

Mr. Iqbal Kabir submits that a total period of sentence

undergone by the appellant together with remission period of 159

days, is 6 years 6 months and 3 days as on this day out of 7 years of

sentence in connection with the case under reference.

The impugned judgment reflects that the appellant was found

guilty for the charge under Section 324/307 of the Indian Penal Code

and was convicted thereunder and sentenced to suffer rigorous

imprisonment for a term of three years with fine of Rs.10,000/- in

default to suffer further imprisonment for a term of three months for

the offence under Section 324 of the Indian Penal Code and also

sentenced to suffer rigorous imprisonment for a term of seven years

with fine of Rs.20,000/- in default to suffer simple imprisonment for a

term of six months for the offence under Section 307 of the Indian

Penal Code, subject to the provision of deduction under Section 428 of

the Code of Criminal Procedure. The fine amount of Rs.30,000/-, if

paid in accordance with Section 357 of the Criminal Procedure Code

was directed to be remitted to the victim.

Let the appeal be listed on 23rd August, 2021 for its hearing on

merit. The L.C.R., if not called for, be placed on the date and be

brought through Special Messenger by the Department.

Let a copy of this order be sent to the learned Registrar

Administration (L & OM) to see to it that the L.C.R. is brought to the

Court on the date fixed.

(Shivakant Prasad, J.)