BABURAM MURMU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against the Judgment and Order dtd. 25/7/2017 passed by the Additional Sessions Judge, Khatra District - Bankura in Session Case No. 2[6] of 2014 in Session Trial no. 2[2] of 2015 whereby convicting the appellant u/s 354 of the IPC and sentencing him to suffer rigorous imprisonment for two (2) years and six (6) months and pay fine of Rs.1000.00 i.d. to suffer simple imprisonment for 2 months.

(2.) The defacto complainant/victim lodged the complaint on 1/9/2015 stating therein that:-

(3.) Eight (8) witnesses were examined by the prosecution and documents for the prosecution have been marked Exibit-1 to 6.