BISHNUPADA CHOUDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order of conviction dated March 30, 1988 passed by the learned Additional Sessions Judge, Midnapore in connection with Sessions Trial Case No. 13/4/1987.

(2.) By passing the impugned judgment, these appellants were found guilty for commission of offence punishable under Ss. 147, 304 Part-I/149 of the Indian Penal code and they were sentenced to suffer rigorous imprisonment for five years along with payment of fine of Rs.1000.00 and in default of payment of fine to undergo further rigorous imprisonment for one year.

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