SANJOY ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE APPEAL:- This is an appeal against the Judgment dtd. 22/5/2015 and Order dtd. 25/5/2015 passed by the learned Additional District and Sessions Judge, 2nd Fast Track Court, Calcutta in S.C. Case No.12/2012/S.T. Case No.3(7) of 2012 thereby convicting the accused/appellant under Sec. 279/337 of the Indian Penal Code and sentencing him to suffer simple imprisonment for two months and to pay a fine of Rs.500.00 in default further simple imprisonment for 10 days for the offence punishable under Sec. 279 of the Indian Penal Code and also sentencing him to suffer simple imprisonment for two months and to pay fine of Rs.500.00 in default further simple imprisonment for 10 days for the offence punishable under Sec. 337 of the Indian Penal Code and both sentences are to run concurrently.

(2.) PROSECUTION CASE:-

(3.) THE DEFENCE CASE:-