Rup Krishna Kumar Prasad & Anr vs Central Bureau Of Investigation
2023 Latest Caselaw 4992 Cal

01    11.08.
       2023                        CRA (SB) 133 of 2023
 Ct

rup                         Krishna Kumar Prasad & Anr.
                                        Vs.

Central Bureau of Investigation

Mr. Sandipan Ganguly, Sr. Adv.

Mrs. Manasmita Mukherjee ... for the appellants

The appeal has been filed assailing the judgment

and order dated 18th July, 2023 passed by the learned

Judge, Special (C.B.I.) Court, Asansol, Paschim

Bardhaman whereby learned Judge found both the

appellants guilty of committing offence under Section

471/120B of the Indian Penal Code as well as under

Section 13(2) read with Section 13(1)(d) of the Prevention

of Corruption Act, 1988 and sentenced both the

appellants to suffer simple imprisonment for 2 years each

for the offence under Section 471/120B of the Indian

Penal Code and also to suffer simple imprisonment of

one year each for the offence under Section 13(2) read

with section 13(1)(d) of the Prevention of Corruption Act,

1988.

Heard learned advocate appearing on behalf of the

appellants and considering the scope of reevaluation of

evidence, the appeal is admitted. Issue usual notice.

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 application for suspension of

sentence.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)