Rup vs The State Of West Bengal
2023 Latest Caselaw 6897 Cal

43    09.10.
       2023                     CRA (SB) 169 of 2023
 Ct
237
                         Majibar @ Mujibor Rahaman & Anr.
rup
                                        Vs.
                             The State of West Bengal


                    Mr. Arnab Chatterjee,
                    Ms. Dhanasree Biswas,
                    Ms. Paulami Bose,
                                                     ... for the appellants.



               1.

The Judgment and order of conviction dated

17.08.2023 passed by the learned Additional Sessions

Judge, 4th Court, Berhampore, Murshidabad, whereby

learned Judge found the appellants guilty of

committing offence under Section 489C of the Indian

Penal Code and sentenced them to suffer rigorous

imprisonment for six years each and also to fine of

Rs.10,000/- each, in default, to suffer further

rigorous imprisonment for three(03) months.

2. Heard learned counsel appearing on behalf appellant

and also I have perused the judgment.

3. The appeal is admitted.

4. Issue usual notice.

5. Trial Court Record be called for.

6. 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.

7. Liberty is given to file application for suspension of

sentence.

8. Realization of fine amount be stayed in the meantime.

(Bibhas Ranjan De, J.)