Rup Raghunath Ghosh @ Raghu vs State Of West Bengal & Anr
2023 Latest Caselaw 5746 Cal

30    30.08.
       2023                    CRA (SB) 140 of 2023
 Ct

rup                         Raghunath Ghosh @ Raghu
                                        Vs.
                            State of West Bengal & Anr.


                    Mr. Atis Kumar Biswas,
                    Mr. Amit Singh,
                    Mrs. Jyoti Agarwal     ... for the appellant.

                    Mr. Binoy Kumar Panda,
                    Mr. Subham Bhakat.     ... for the State.

This appeal preferred assailing the judgment and

order dated 18th July, 2023, whereby learned Additional

Session Judge, Tehatta, Nadia found the

appellant/accused guilty of committing offence under

Sections 448/354 of the Indian Penal Code and

sentenced to suffer simple imprisonment for three

months and to pay fine of Rs.500/-, in default to suffer

simple imprisonment for one month for the offence under

Section 448 of the Indian Penal Code and he was also

sentenced to suffer simple imprisonment for one year and

to pay fine of Rs.5000/-, in default, to suffer simple

imprisonment for six months for the offence under

Section 354 of the Indian Penal Code.

Having heard the learned counsel appearing on

behalf of the appellant and also considering the judgment

impugned, I find that there is scope for re 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.

Liberty is given to file application for suspension of

sentence.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)