Sridhar Bhattacharya & ... vs State Of West Bengal & Anr
2022 Latest Caselaw 5214 Cal

8.8.2022 ks.

Ct. 40, sl.35 CRR 2551 of 2012

Sridhar Bhattacharya & Bhattacharjee vs State of West Bengal & Anr.

Mrs. Sujata Das ... For the State.

Mrs. Sujata Das, learned Advocate appears on behalf of the

State.

None appears on behalf of the petitioner.

The original order was passed by the Judicial Magistrate, 3rd

Court, Krishnagar, Nadia convicting the petitioner to suffer

simple imprisonment for one year and shall also liable to pay

Rs.1,40,000/- to the complainant in five equal installments

towards compensation under Section 357 of the Cr.PC, within

seven months from the date of the order. The said judgment was

upheld by the Additional Sessions Judge, 2nd Court, Nadia.

There are concurrent findings of the two Courts below. There is

no irregularity or flaw, which demands interference of this Court.

Accordingly, the instant revisional application stands dismissed

on merits.

(Sugato Majumdar, J.)