Rup Kalpana Dubey @ Janee & Anr vs The State Of West Bengal
2023 Latest Caselaw 4816 Cal

07    07.08.
       2023                      CRA (SB) 124 of 2023
 Ct

rup                        Kalpana Dubey @ Janee & Anr.
                                        Vs.
                             The State of West Bengal


                    Mr. Arnab Chatterjee,
                    Mr. D Biswas,
                    Ms. Poulami Bose      ... for the appellants.

                    Mr. Prasun Kumar Datta,
                    Mr. Nirupam Dhali               ... for the State

The appeal has been filed assailing the judgment

and order of conviction passed by the learned Additional

District Judge, 4th Court, Cum Special Judge, Alipore,

South 24 Parganas under N.D.P.S. Act, on 13.07.2023

whereby learned Judge convicted both the appellants to

suffer rigorous imprisonment for six years each and also

to pay of Rs. 1,00,000/- each, in default, to suffer further

imprisonment for a period of 1 year each for the offence

punishable under Section 21 (B) of the N.D.P.S Act.

Heard learned counsel appearing on behalf of the

appellants and after perusal of the judgment, 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.

Liberty is given to file bail application.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)