Rup Nilkantha Debnath vs State Of West Bengal & Anr
2023 Latest Caselaw 5376 Cal

07    21.08.
       2023                      CRA (SB) 132 of 2023
 Ct

rup                              Nilkantha Debnath
                                         Vs.

State of West Bengal & Anr.

Mr. Gourab Ghosh ... for the appellant

Heard learned counsel appearing on behalf of the

appellant and perused the judgment assailed in this

appeal.

Considering the scope of reappreciation 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.

Realization of fine amount be stayed in the

meantime.

Liberty is given to file bail application.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)