SHIB SHANKAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment and order of conviction and sentence dtd. 18/5/1987 passed by the learned Additional Sessions Judge, Birbhum at Rampurhat in Sessions Trial No.2 of March, 1987 arising out of Sessions Case No.65 of 1985 convicting the appellant No.1 for the offence under Sec. 147/148/324 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for three years for the offence punishable under Sec. 148 of the Indian Penal Code and to suffer rigorous imprisonment for three years for the offence under Sec. 324 of the Indian Penal Code and the accused/appellant No.2 Jiten Das under Sec. 147/323 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for two years respectively and also convicting the appellant No.4 Dhanapati Bagdi under Sec. 147/148/324 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for three years for the offence under Sec. 148 of the Indian Penal Code and also rigorous imprisonment for three years for conviction 324 of the Indian Penal Code and the remaining accused persons/appellants for the offence under Sec. 147 of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for two years, is under challenge in the instant appeal.