SAMBHU RAJWAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Sambhu Rajwar, the sole appellant preferred this appeal challenging his conviction under Section 304, Part-I of the IPC by the learned Addl. Sessions Judge, Nadia, in connection with Sessions trial No. II of April, 1999 corresponding to Sessions Case No. 9 (March) of 1999.

(2.) After conclusion of trial appellant was sentenced to suffer R.I. for 8 years and also to pay a fine of Rs. 2,000/-, I. D. to suffer R. I. For six months more.

(3.) The prosecution case arose out of a Complaint filed by one Pulak Ghosh of village Lakshimitala Para under P. S. Santipur. Sri Pulak Ghosh, in his complaint alleged that on 12th January, 1999, at about 6 O'clock in the evening when his uncle Bimal Ghosh along with Kalu Ghosh were coming home after grazing their cows, near Bathna Nath Para field, the appellant Sambhu Rajwar after hurling abuses towards the said Bimal Ghosh, assaulted him with a lathi.