Sri Biswanath Ghosh vs Rup
2023 Latest Caselaw 6899 Cal

41    09.10.
       2023                     CRA (SB) 167 of 2023
 Ct
237
                                Sri Biswanath Ghosh
                                         Vs.
rup
                              Chand Mohan Palui & Ors.


                    Mr. A Basu,
                    Mr. Kartik Ch. Kapas,
                    Ms. Punam Basu,
                    Mr. Rup Chand Chakraborty,
                    Mr. Suman Bose,
                    Mr. Anirban Saha,
                                             ... for the appellant.


                                CRA (SB) 167 of 2023

               1.

This is an appeal directed against the judgment and

order of acquittal dated 09.02.2023 passed by the

learned Judicial Magistrate, Ghatal, Paschim

Medinipur in connection G.R. Case No. 46 of 2006

under Section 420/120B/34 of the Indian Penal

Code.

2. Heard learned counsel appearing on behalf appellant

and also 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.

(Bibhas Ranjan De, J.)