BILTU BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Delay in preferring Review Petition is condoned.

(2.) The conviction and sentence recorded against the petitioner for having committed offences punishable under Ss. 302 read with 120-B of the IPC and Sec. 27(3) of the Arms Act, 1959 by both the courts below, was affirmed after considering the entire material on record.

(3.) We have gone through the grounds raised in the Review Petition and do not find any error apparent on record to justify interference.