Disposed Of vs Transcriber: Nandy
2021 Latest Caselaw 5993 Cal

01.12.2021                                          GA 10 of 1985

Court
Item
           : 35
           : PB-03
                                             The State of West Bengal
Matter
Status
           : GA
           : DISPOSED OF
                                                        Vs.
Transcriber: NANDY
                                               Munna Ram & Ors.

                           Mr. Saswata Gopal Mukherjee, Learned Public Prosecutor
                                                                  ...... for the State

                                The instant appeal has been preferred by the State of
                           West Bengal being aggrieved by the judgment and order of
                           acquittal passed by the learned Judge, Fourth Additional
                           Special Court, Calcutta in Special Case No. 3 of 1982. The
                           respondents Munna Ram, Baleswar Rai, Gobina Ghosh &

Chandreswar were the accused persons in connection with the said Special Case. This appeal is pending since 1985.

Mr. Saswata Gopal Mukherjee, learned Public Prosecutor fairly submits that he has no instruction from the State as to further proceeding of the appeal. Learned Public Prosecutor fairly submits that the Court may pass necessary order as the Court deems it proper.

From the case record I find that despite exhausting all the processes, the respondent/accused persons could not be brought on record in connection with this appeal.

I have minutely read the judgment passed by the learned trial Judge. What I perceive, the learned Jude has rendered the judgment after proper appreciation of the evidence-on-record. I find no reason to interfere with the judgment of the learned Court below.

In view of the above, the appeal is dismissed. The judgment and the order of acquittal passed by the learned trial Judge is confirmed.

Send back the relevant case records to the learned Court below along with the copy of this order.

GA 10 of 1985 is disposed of accordingly.

(Rabindranath Samanta, J.)