DIPAK KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The convicts of Sessions Trial No.8(8) of 2014 arising out of Sessions Case No.22 of 2014 have filed the instant appeal assailing the order of conviction and sentence passed by the learned Additional Sessions Judge at Raghunathpur, Purulia for the offence punishable under Sec. 326/34 and 307/34 of the Indian Penal Code.

(2.) Raghunathpur P.S. Case No.75 of 2013 was registered on the basis of a written complaint submitted by one Anil Chandra Mondal stating, inter alia, that on the event date at about 8 am when he went to visit his old homestead near Aguibari post office, the appellants namely, Dipak Mondal, Anirban Mondal, Tapas Mondal, Gayeswar Mondal and Thanda Mondal in furtherance of their common intention caused grievous hurt on his person and specifically Dipak Mondal assaulted him on his neck, back and hand with the help of a sharp cutting weapon, called, 'tangi '. After receiving bleeding injury, the defacto complainant was admitted to Raghunathpur Super Specialty Hospital.

(3.) The aforesaid complaint was written by one Chittaranjan Mondal and specific case was registered against the appellants at about 10:05 am.