HARU BAURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of both the parties.

(2.) This criminal appeal is directed against the judgment and order of conviction passed by the learned Sessions Judge, Purulia in S.T. 14 of 1986 by which the learned Sessions Judge has convicted the appellant to suffer R.I. for one year under Section 323 IPC.

(3.) Basis for setting the law into motion is the FIR which was lodged on 14.1.1984 which contains that on 13.1.1984 the appellant entered into the house of Sankar Bauri in the evening and pulled out his wife from the room to the courtyard and at that time his wife was shouting.