Rup vs The State Of West Bengal
2023 Latest Caselaw 5297 Cal

03    18.08.
       2023                       CRA (SB) 122 of 2023
 Ct                              IA NO: CRAN 1 of 2023

                                       Ashok Das
rup
                                           Vs.
                                The State of West Bengal


                     Mr. Mohammad Khairul,
                                                 ... for the appellant.

                     Mr. Bidyut Kumar Roy,
                     Ms. Rita Dutta.                  ... for the State.


                                 IA NO: CRAN 1 of 2023

The application for condonation of delay is taken up

for hearing.

Learned counsel appearing on behalf of the

appellant has submitted that there was a delay of 8 days

in filing this appeal.

Considering the explanation given in the petition,

the delay is condoned.

Accordingly CRAN 1 of 2023 stands disposed of.

CRA (SB) 122 of 2023

This appeal has been preferred challenging the

judgment and order of conviction passed by learned

Additional Sessions Judge, 4th Court Cum NDPS Special

Judge at Alipore, 24 Parganas (South) in connection with

Sessions Case No. 02(12) of 2015 whereby learned Judge

found the appellant guilty for committing offence

punishable under Section 20(b)(ii) (B) of the NDPS Act

and sentenced him to suffer rigorous imprisonment for

five years and to pay a fine of Rs. 50,000/-, in default,

further rigorous imprisonment of six months.

Heard learned counsel appearing on behalf

appellant and considered the judgment.

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.)