Rup Sisir Mahato vs The State Of West Bengal
2023 Latest Caselaw 6907 Cal

44    09.10.
       2023                        CRA (SB) 170 of 2023
 Ct

rup                                 Sisir Mahato
                                         Vs.
                              The State of West Bengal


                    Ms. Baisali Basu.
                                               ... for the appellant.

The appeal is directed against the judgment and

order of conviction dated 24.08.2023 passed by the

learned Additional Sessions Judge, Rahunathpur,

District Purulia in connection with Sessions Trial No.

03(01) of 2018, corresponding to Sessions Case No. 93 of

2017, whereby learned Judge found the appellant guilty

of committing offence punishable under Section 324 of

the Indian Penal and imposed sentenced suffer rigorous

imprisonment for three (03) years and to pay fine of

Rs.10,000/-, in default, to suffer further simple

imprisonment for one year.

By the later order learned Judge granted bail to the

convict invoking under Section 389 of the Code of

Criminal Procedure.

Heard learned counsel appearing on behalf of the

appellant and also perused the judgment.

The appeal is admitted.

Issue usual notices.

Trial Court Record be called for.

After arrival of the Lower Court Record, if it is

found, otherwise in order, the formal paper book shall be

prepared within six weeks thereafter.

Learned counsel appearing on behalf of the

appellant has prayed for confirmation of bail. The prayer

for confirmation is considered and allowed. Appellant is

to submit fresh bond of Rs.8000/- with two sureties of

Rs.4000/- each to the satisfaction of the learned Chief

Judicial Magistrate, Raghunathpur, Purulia.

(Bibhas Ranjan De, J.)