(1.) The present revisional application has been preferred against the judgement and order of conviction and sentence passed by the then learned SDJM, Bishnupur in connection with G.R. No. 39 of 1992 wherein the learned court was pleased to hold the accused person guilty of offence under Section 7 of Cinematograph Act, 1952 and sentenced him to suffer rigorous imprisonment for three months and fine of Rs.5,000/- i.d. to suffer R.I. for one month.
(2.) Being aggrieved by such judgement and order of conviction and sentence, the petitioner preferred an appeal before the learned Sessions Judge, Bankura and the learned Sessions Judge, Bankura by a judgement and order dated 28th March, 1994 in Criminal Appeal No. 7 of 1993 was pleased to affirm the aforesaid judgement and order of conviction and sentence passed by the learned SDJM, Bishnupur.
(3.) The basic fact of the case relates to a video show being exhibited to the public in lieu of payment and without having any licence. The further allegation is that the video film which was exhibited did not bear any certification of the censor board and was pirated video cassette. On completion of investigation, charge-sheet was submitted under Section 7 of Cinematograph Act and Section 63(a) of Copy Right Act.