SUBRATA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment of conviction dated December 21, 2019 and order of sentence dated December 24, 2019, passed by the learned Special Court under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, 1st Court, Suri, Birbhum in Spl (A) 02 of 2013.

(2.) By the impugned judgment of conviction and order of sentence, learned Trial Court convicted the appellant for the offences punishable under Ss. 324/307/302/458 of the Indian Penal Code, 1860 and sentenced him to suffer rigorous imprisonment for a term of 3 years and to pay a fine of Rs.2000.00 and in default of payment of the fine to undergo rigorous imprisonment for a further period of 6 months for the offence punishable under Sec. 324 of the Indian Penal Code, 1860.

(3.) He was further sentenced to undergo rigorous imprisonment for 10 years and fine of Rs.4000.00 and in default of payment of fine to suffer rigorous imprisonment for further one year for the offence punishable under Sec. 307 of the Indian Penal Code, 1860.