Sajid Ahamed Khan vs The State Of West Bengal And Anr
2023 Latest Caselaw 3181 Cal

03.05.2023 Item No.20 Suman Ct.42

CRR 606 of 2023

Sajid Ahamed Khan Vs.

The State of West Bengal and Anr.

Mr. Apalak Basu Mr. Pritha Bhaumik Mr. Nazir Ahmed ..for the petitioner

Appellate order of conviction and sentence passed

by the learned Additional Sessions Judge, 1 st Fast Track

Court, Calcutta affirming the judgment and order of

conviction and sentence dated 22nd September, 2022

passed by the learned Senior Municipal Magistrate,

Calcutta thereby convicting the appellant for

commission of offence under Section 401A of the KMC

Act and sentencing him to suffer simple imprisonment

for two years and to pay fine of Rs.50,000/-, in default,

to suffer simple imprisonment for two months is

assailed in the instant revision.

The instant revision is admitted.

There shall be stay of execution of the order of

conviction and sentence till the disposal of the instant

revision. Payment of fine amount be suspended. Lower

Court Record be called for.

In view of the above order, warrant of arrest

issued by the trial Court be recalled.

(Bibek Chaudhuri, J.)