BISWATOSH MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The impugned judgment and order of conviction passed by the learned Additional Sessions Judge, Fast Track Court-II, Baruipur, South 24 Parganas dtd. 11/5/2010 in S.T. Case No. 10(4)2009, S.C. No. 45(3)/2007 is assailed in this appeal on behalf of the appellants/convicts.

(2.) By passing the impugned judgment and order these appellants are found guilty for commission of offence punishable under Sec. (s) 448/323/34 of the Indian Penal Code and sentenced to suffer simple imprisonment for six months each for the offences punishable under Sec. 448 of the Indian Penal Code and they are also sentenced to suffer simple imprisonment for another one year each for the offence punishable under Sec. 323/34 of the Indian Penal Code. But the accused persons namely, Sukumar Mondal and Dipankar Naskar are found not guilty to the charge under Sec. s 448/307/354/334 of the Indian Penal code and they are accordingly acquitted from the case.

(3.) Being aggrieved and dissatisfied with the impugned judgment and order of conviction passed by the learned Trial Court, the present appellants have preferred this instant appeal.