SHIB NATH KOLEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal against judgment and order dtd. 19/5/2000 by the Ld. Additional Sessions Judge, 2nd Court, Purba Burdwan, convicting the appellants for commission of offence punishable under Sec. 148 and under Sec. 323 read with Sec. 149 of the Indian Penal Code and sentencing then to suffer simple imprisonment for 6 months under Sec. 148 of Indian Penal Code and to further suffer simple imprisonment for 6 months for offence punishable under Sec. 323 read with Sec. 149 of Indian Penal Code. Both the sentences to run concurrently. The prosecution case against the appellants is as follows:-