SWARUP Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against judgment of conviction and an order of sentence dtd. 25/9/2018 passed by the learned Additional Sessions Judge, 2nd Court, Krishnagar, Nadia in connection with Criminal Appeal No.16 of 2018 arising out of the judgment and order dtd. 26/3/2018 passed by the learned Judicial Magistrate, 5th Court, Krishnagar, Nadia which corresponds to Kotwali Police Station Case No.623 of 2013 dtd. 29/4/2013 (G.R. Case No.1943 of 2018) under Ss. 341/325 of the Indian Penal Code, convicting thereby the appellant for commission of offence punishable under Ss. 341/323 of Indian Penal Code and sentencing him to suffer simple imprisonment for three months and to pay fine of Rs.1,000.00, in default of payment of fine, to suffer simple imprisonment for a period of 15 days more for commission of offence under Sec. 323 of Indian Penal Code and to pay a fine of Rs.500.00 for commission of offence punishable under Sec. 341 of Indian Penal Code, in default of payment to imprisonment for five days. Both the sentences to run concurrently.

(2.) Charge was framed for offence punishable under Ss. 341/325 of the Indian Penal Code.

(3.) The petitioner has been convicted and sentenced for offences punishable under Ss. 341/323 of the Indian Penal Code.