BINOD NOMODAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The property dispute between the parties has ultimately resulted into bloodshed and filing of criminal case by them, against each other.

(2.) One of such case has ultimately culminated into the judgment of conviction and order of sentence dtd. 29/11/2021, by the Additional Sessions Judge, Fast Track Court at Mathabhanga, Cooch Behar in Sessions Trial No. 01(04)/2011.

(3.) Thus charge was framed by the trial Court on 4/4/2011 under Ss. 447 and 307 of the Indian Penal Code. The Court has ultimately found the present appellant guilty under Sec. 324 of the Indian Penal Code.