Prabir Kumar Ball @ Prabir Ball vs The State Of West Bengal & Anr
2022 Latest Caselaw 5093 Cal

04.08.2022 Item No.174ML Suman Ct.42

CRR 2699 of 2022

Prabir Kumar Ball @ Prabir Ball Vs.

The State of West Bengal & Anr.

Mr. Sandipan Ganguly, Sr. Adv. Mr. Shibaji Kumar Das Ms. Rupsa Sreemani ...for the petitioner

An order of conviction passed by the trial Court

and affirmed by the First Court of Appeal for the offence

punishable under Sections 384/511 of the Indian Penal

Code is assailed in the instant revision.

I have considered the documents being the

evidence adduced by the witnesses on behalf of the

prosecution, specially the evidence of P.W.6 and P.W.11

and limiting myself to the bounce of revisional

jurisdiction I am prima facie of the view that the

impugned judgment of conviction and sentence and the

Appellate order affirming the same are required to be

scrutinized under the scope of revisional jurisdiction.

Accordingly, the instant revision is admitted.

The petitioner is directed to serve notice upon the

private opposite party No.2 under registered speed post

with A/D and file affidavit of service within three weeks

from the date of this order. The State of West Bengal be

served through the learned Public Prosecutor, High

Court, Calcutta.

Operation of the order of sentence passed against

the petitioner be stayed for a period of six weeks.

(Bibek Chaudhuri, J.)