TARAK NATH GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the revision applications were filed against the judgment and order dtd. 30/5/2015 passed in connection with Criminal Appeal no. 53 of 2012 by Learned Additional Sessions Judge, 3rd Court at Alipore by affirming the judgment and order dtd. 30/4/2012 in connection with BGR Case no. 3390 of 1999 passed by Learned Judicial Magistrate, 5th Court at Alipore by way of convicting accused Subrata Singh Roy and acquitting other accused Krishna Singh Roy.

(2.) In CRR 4100 defacto complainant Tarak Nath Ghosh assailed the judgment and order dtd. 30/5/2015 passed by Learned Additional Sessions Judge 3rd Court at Alipore, in Criminal Appeal No. 69 of 2012 whereby the judgment and order dtd. 30/4/2012 passed by Learned Judicial Magistrate, 5th Court Alipore was affirmed. By this revision application defacto complainant/petitioner made a prayer for conviction of opposite party no. 3, Krishna Singh Roy who was acquitted of the charge under Sec. 420/120B of the Indian Penal Code (for short IPC) and also to enhance the punishment in respect of opposite party no. 2 Subrata Singha Roy.

(3.) On the other hand, Criminal Revision no. 3052 of 2015 assailed the same judgment and order dtd. 30/5/2015 passed in Criminal Appeal no. 53 of 2012 challenging the order of conviction of the petitioner, Subrata Singha Roy.