SEW MONGAL CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application has been filed being aggrieved by and dissatisfied with the judgment and order dtd. 24/4/2014 passed by Learned Sessions Judge, Hooghly in Criminal Appeal No. 46 of 2013 confirming thereby the judgment and order dtd. 13/8/2013 passed by the Learned Chief Judicial Magistrate, Hooghly in G.R. Case No. 1396 of 2006 whereby the petitioners have been convicted under Sec. 323/448 of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for one year for the offence under Sec. 323 of the Indian Penal Code and to pay a fine of Rs.500.00 each, in default to suffer simple imprisonment for 15 days more and also sentencing them to suffer rigorous imprisonment for six months for the offence under Sec. 448 of the Indian Penal Code and to pay a fine of Rs.500.00 each in default to suffer imprisonment for 15 days more which will run concurrently.

(2.) Subsequently CRAN Application being No. 2 of 2023 as an application of joint compromise for compounding of the offences under Sec. 320 of Cr.P.C. 1973 which inter alia stated as follows:

(3.) Sec. 323 of Indian Penal Code state as follows: