GOURANGA MAITY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal at the instance of the convict in Sessions Trial No. 4(3) of 2016 against the judgment and order of conviction and sentence dated 30th Janury, 2018 and 31/1/2018 respectively.

(2.) The appellant was convicted for committing offence under Ss. 341/186/332/333/353/506 of the Indian Penal Code for short. The learned Trial Judge sentenced the appellant to pay fine of different amounts for the offences under Ss. 186/333/341/506 of the I.P.C. The learned Trial Judge also handed down punishment for rigorous imprisonment for three years with fine for the offence under Sec. 333 of the I.P.C.

(3.) The appellant being aggrieved against the aforesaid judgment and order of conviction and sentence has preferred the instant appeal. Chandipur P.S. Case No. 188/2014 was registered on 14/10/2014 on the basis of a written complaint of one Tanmoy Saha, Assistant Engineer and Station Manager, Chandipur Customer Care Centre under WBSEDCL, a Government undertaking.