Rup Shyamal Kumar Dey vs Thestate Of West Bengal & Ors
2023 Latest Caselaw 4674 Cal

01    02.08.
       2023                   CRA (SB) 129 of 2022
 Ct                                   With
237            IA NO: CRAN 1 of 2011 (Old No: CRAN 1925 of 2011)

rup                              Shyamal Kumar Dey
                                        Vs.

TheState of West Bengal & Ors.

Mr. Soumik Ganguli, Mr. Chandan Chakraborty ... for the appellant.

The appeal has been filed challenging the judgment and order of acquittal dated 30.04.2011 passed by learned Chief Judicial Magistrate, Bankura in connection with G.R. Case No. 4 of 2005, whereby learned Chief Judicial Magistrate acquitted both the accused person from the charge under Section 325/326/506 of the Indian Penal Code.

Heard learned advocate appearing on behalf of the appellant.

I have gone through the judgment passed by the learned Judicial Magistrate and I find materials in favour of the admission of appeal.

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.

Realization of fine amount be stayed in the meantime.

(Bibhas Ranjan De, J.)