BABU SK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred challenging the judgment and order of conviction dtd. 5/2/2016 /6/2/2021 passed by the learned Additional Sessions Judge, First Court, Katwa, Purba Bardhaman, in Sessions Trial No. 46 of 2010 arising out of Sessions Case no. 249 of 2009, thereby holding the appellant no. 1 guilty of commission of offence punishable under Sec. 448/323/376/511 of the Indian Penal Code and the appellant no.2 under Sec. 448/325 of the Indian Penal Code. The learned Trial Court thereafter was pleased to impose the following sentences in respect of the appellants:

(2.) The witness identified the injury report which was prepared by him with his signature which was marked as Ext.2.

(3.) The learned trial Court, however, was pleased to hold Babu Sk guilty for the offences under Ss. 448/325/376/511 of the Indian Penal Code and the accused Momai Sk guilty under Ss. 448/325 of the Indian Penal Code.