Sri Pradip Kumar Gupta vs Biswajit Chakraborty
2023 Latest Caselaw 6945 Cal

IN THE HIGH COURT AT CALCUTTA 10-10-2023 Criminal Revisional Jurisdiction Subha Item no. 01 CRR 3257 of 2022 Ct no.34 Sri Pradip Kumar Gupta

-versus-

Biswajit Chakraborty

Ms. Minoti Gomes Ms. Dona Sanyal ....for the petitioner.

Mr. Sankar Biswas Ms. Ananya Adhikary ...for the opposite party.

Learned advocate for the petitioner and the opposite party

is present.

It has been contended on behalf of the petitioner that the

learned trial court was pleased to pass a judgment and order of

conviction and sentence wherein the learned trial court was pleased

to direct the opposite party to suffer sentence of one month and to

give compensation of Rs.5,25,000/-.

The complainant is before this court. A sum of

Rs.1,50,000/- was already paid towards compensation and as such

a sum of Rs.3,75,000/- is left out.

Learned advocate for the opposite party undertakes that the

opposite party in three installments would clear the said amount of

Rs.3,75,000/-. Accordingly as a gesture the first installment be

paid to the tune of Rs.1,25,000/- on 18th October, 2023.

List this revisional application under the heading "To Be

Mentioned" on 18th October, 2023.

All concerned parties are to act in terms of a copy of this

order duly downloaded from the official website of this court.

[Tirthankar Ghosh, J]