CHAITANYA GOSWAMI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This relates to an application under Section 482 of the Code of Criminal Procedure, 1973.

(2.) It is directed against the judgment and order dated 19th January, 2001 passed by the learned Judge, 13th Bench, City Sessions Court at Calcutta in Criminal Revision No. 44 of 1998.

(3.) By the said judgment, learned Court of Revision confirmed the order dated 25th June, 1998 passed by the learned Metropolitan Magistrate. 14th Court, Calcutta in G. R. Case No. 1102 of 1996 under Section 406/ 120B read with Section 34 of the Indian Penal Code, which corresponds to Shyampukur Police Station Case No. 150 dated 13th July, 1996.