RUITU MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been filed in order to challenge the judgment and order of conviction dtd. 20/1/2012 of the Additional District and Sessions Judge, Fast Track, 3rd Court at Purulia, in Sessions Trial No. 08/08, under Sec. 324 of the Indian Penal Code.

(2.) The case started with lodging of FIR on 25/4/2007 alleging an incident of assault, grievous hurt and attempted murder, committed on the same date. The FIR was registered as Bagmundi P.S Case no. 10/07 dtd. 25/4/2007 under Sec. 324/326/307/506 of Indian Penal Code.

(3.) The investigation was proceeded with and ultimately charge sheet was submitted against the present appellants.