Rup Central Bureau Of ... vs Ashok Kumar Roy & Anr
2023 Latest Caselaw 3682 Cal

26 06.06.

 Ct    2023                         CRMSPL 26 of 2023

rup                            Central Bureau of Investigation
                                           versus
                                  Ashok Kumar Roy & Anr.

                    Mr. Amajit De, Special PP        .... For the CBI.

The Special Leave Petition is filed assailing the judgment &

order passed by learned Additional Session Judge, Fast Track

Court No.2, Purulia in connection with Sessions Case No. 43 of

2001 wherein charge-sheet was submitted by the C.B.I. against

Ashok Kumar Roy and Ajoy Kumar Sen under Section

323/330/348/465/471/306/201 and 120B of the Indian Penal

Code.

After trial accused Ashok Kumar Roy was found guilty of

committing offence punishable under Sections 330/306 of

Indian Penal Code and sentenced to suffer imprisonment

accordingly. But accused Ajoy Kumar Sen was found not guilty

of committing any offence charged against him.

C.B.I. has filed this Special Leave Petition to file an appeal

against the order of acquittal of both the accused namely Ashok

Kumar Roy and Ajoy Kumar Sen from the charge under Section

348/465/471/201 and 120B of the Indian Penal Code.

After careful perusal of the judgment I find no reason to

disallow the Special Leave Petition. Thus, leave is granted to file

appeal within the statutory period.

Accordingly Special Leave Petition stands disposed of.

(Bibhas Ranjan De, J.)