DIPAK SONKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order dated 12th May, 2008 passed by the Learned Additional District and Sessions Judge, 2nd Fast Track Court, Hooghly, in Sessions Trial No. 22 of 2007 arising out of Sessions Case No. 55 of 2007. The appellant was convicted under Section 324 of the IPC.

(2.) The facts of the case are inter alia that on 28th September, 2003 the appellant who was a workman in the Ganges Jute Mill at Bansberia (also called the Bansberia Jute Mill) wrongfully restrained one Pankaj Kumar Sharma (victim) and voluntarily caused hurt by stabbing the said victim with a knife. The day of occurrence was a Sunday when the jute mill was functioning. The complaint was lodged by the Security personnel of the Jute Mill and the FIR was registered on 28.09.2003 u/s 341, 326 and 307 of the Indian Penal Code.

(3.) The Charge was framed on 25th July, 2007 and the Trial commenced on 10th September, 2007.