GOPESWAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal appeal is filed by the applicant against a judgement and order of conviction and sentence dated August 21, 2015 passed by the learned Additional Session, Judge, 5th Court Krishna Nagar, Nadia in session trial number X (8) 2012 arising out of sessions case number 22(7) 2012, convicting the appellant under sec. 324 of the Indian penal code and sentencing him to suffer rigourous imprisonment for two years and to pay fine of ₹1000.

(2.) A complaint under sec. 156 (3) of the code of criminal procedure was filed by Krishna Ghosh against a present appellant before Court of learned chief Judicial Magistrate, Nadia at Krishnanagar alleging trespassing into his house out of a previous grudge with deadly weapon in his hand, in order to kill the complainant and physically assaulted him as a result the complainant suffered fractured injury on various parts of his body including fractured injury in his right side of jaw.

(3.) He was initially taken to Nakash pada Police Station and from there referred to Bethuadahari hospital. He was given five stitches on his head, three stitches in his jaw and four stitches in his finger. He was sent to Shakti Nagar district Hospital as the doctor of Bethuadahari Hospital referred him where he was admitted from 12. 10. 10 to 16. 10. 10.