GOUR SEAL Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 5th December, 1997 passed by the learned First Court of Additional Sessions Judge, Hawrah. The learned Trial Court by the said judgment held six accused persons guilty of the offences under Sec. 148 and Sec. 302 of the Indian Penal Code. They were accordingly sentenced to suffer imprisonment for life for the offence under Sec. 302 of Indian Penal Code. Each of them was also directed to pay fine of Rs. 1000/ -, in default, to suffer imprisonment for a further period of one year.

(2.) The convicts were sentenced to suffer rigorous imprisonment for two years for the offence under Sec. 148 of Indian Penal Code. The learned Trial Court directed that such sentences, however, are to run concurrently.

(3.) Being aggrieved by the said judgment and order dated 05.12.1997, the appellants approached this Court by filing this appeal.