Shivakant Prasad, J. - (1.) The instant appeal is directed against the judgment and order dated 29.8.2014 passed by the learned Additional Sessions Judge, 3rd Court, Purulia, in Sessions Case No. 93 of 2013, Sessions Trial No. 12 of 2013 convicting the appellants under Section 435/149 of the Indian Penal Code and sentencing the appellants to suffer simple imprisonment for two years and to pay a fine of Rs.500/- each, in default to suffer simple imprisonment for one month.
(2.) The appellants were placed on trial before the learned Additional Sessions Judge for the charges under Sections 148, 323,149,436,149,450,149 of the Indian Penal Code against them.
(3.) To speak precisely, the prosecution case, on the basis of written complaint of Haripada Rajwar, Purulia, prosecution case under P.S Case No. 118/12 dated 19.6.2012 under Sections 147,148,149,341,323,448,427,436,506 was registered against thirteen persons including the appellants and on usual investigation, I.O submitted charge sheet against the accused persons (hereinafter referred to appellants) to stand trial in open Court. After the case was committed to the Court of Sessions, the Sessions Judge who took cognizance. Trial Judge framed charges under Sections 148, 323,149,436,149,450,149 of the Indian Penal Code against the appellants who pleaded not guilty and claimed to be tried. After closure of the prosecution witnesses the appellants were examined under Section 313 Cr.P.C to which they have declined to adduce any defence witness.;