Rup vs The State Of West Bengal
2023 Latest Caselaw 5936 Cal

 3    05 .09
       2023                      CRA (SB) 135 of 2023
 Ct

                                 Sunil Mahato @ Hiru
rup                                       Vs.
                               The State of West Bengal

Mr. Uday Sankar Chattapodhyay, Ms. Rajashree Tah.

... for the appellant.

This is an appeal preferred against the judgment

and order of conviction dated 09.06.2023/12.06.2023

passed by the learned Sessions Judge, Purulia, in

Sessions Case No. 188 of 2022, whereby learned Judge

found the appellant/accused guilty of committing an

offence under Section 326/341/448 of the Indian Penal

Code and sentenced him to suffer rigorous imprisonment

for a term of five (5) years and to pay fine of Rs.10,000/-,

in default, further rigorous imprisonment for six months

for the offence under Section 326 of the Indian Penal Code

and also sentenced to him to suffer simple imprisonment

of one month and to pay fine of Rs.500/-, in default, to

suffer simple imprisonment for another 15 days for

offence under Section 341 of the Indian Penal Code and

also sentenced him to suffer simple imprisonment of one

year and pay fine of Rs.1000/-, in default, to suffer simple

imprisonment for one month for the offence under Section

448 of the Indian Penal Code.

Heard learned counsel appearing on behalf of the

appellant and 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.

Liberty is given to file application for suspension of

sentence.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)