BUDHADEV KARMASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned Counsel for the Appellant.

(2.) This Appeal has been filed against the impugned judgment and order dated 25th July, 2007 passed by the High Court of Calcutta in C.R.A. No. 487 of 2004.

(3.) The facts have been set out in the impugned judgment and hence we are not repeating the same here except wherever necessary.