MONO @ MANOHAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Section 401 read with Section 482 of the Code of Criminal Procedure filed by the petitioners challenging one judgment and order dated 24.08.1999, passed by the Learned Sessions Judge, Burdwan in Criminal Appeal No.11 of 1998, thereby affirming the judgment and order dated 08.05.1998 passed by the Learned Judicial Magistrate, Kalna in G.R. Case No.275/87 corresponding to T.R.No.60(A)/89.

(2.) Petitioners faced trial for commission of alleged offences punishable under Sections 448/326/34 of the Indian Penal Code.

(3.) The facts which are necessary for disposal of the present application are as follows: