GOUR CHANDRA BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The impugned judgment and order of conviction dtd. 28/5/1988 passed by the learned Additional Sessions Judge, 1st Court, Midnapore in connection with Sessions Trial No. X of January, 1988 is assailed in this appeal.

(2.) Being aggrieved and dissatisfied with the said impugned judgment and order the present appeal is preferred at the behest of the appellants- convicts.

(3.) By passing the impugned judgment, these accused persons were found guilty for commission of offence punishable under Sec. 307/34 of the Indian Penal Code and they were sentenced to undergo rigorous imprisonment for four years each.