Central Bureau Of Investigation vs Samar Kumar Chakraborty
2023 Latest Caselaw 4829 Cal

08    07.08.

                                  CRA (SB) 125 of 2023
 Ct

rup

Central Bureau of Investigation Vs.

Samar Kumar Chakraborty

Mr. Amajit De, Special P.P. C.B.I ... for the C.B.I.

This appeal has been filed on behalf of the Central Bureau of Investigation challenging the order of acquittal in respect of opposite party/ Samar Kumar Chakraborty passed by the Judge Special (CBI) Court, Asansol, Paschim Bardhaman, whereby learned Judge found the opposite party not guilty of charge under Section 7/13(1)

(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, read with Section 120B of the Indian Penal Code After hearing learned counsel appearing on behalf of the appellant/CBI as well as perusal of the judgment, prima facie I find the scope of further evaluation of evidence. 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.

(Bibhas Ranjan De, J.)