SADHAN GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment and order of conviction dtd. 16/4/2010 passed by the learned Additional Sessions Judge, Fast Track Court-IV, Krishnagar, Nadia in Sessions Trial No. IV(12)2008 corresponding to Sessions Case no. 44(11)2008 is assailed in this appeal by the appellant.

(2.) The appellant has been found guilty for committing an offence under Sec. 324 IPC and convicted him and sentenced to suffer rigorous imprisonment for 1 year along with a fine of Rs.1000.00 in default to undergo simple imprisonment for further 2 months.

(3.) Facts of prosecution case in nutshell is that -