SANTOSH KONAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment dated November 23, 2009, of the Additional Sessions Judge, Fast Track, 3rd Court at Lalbagh, Murshidabad in Sessions Trial No. 17 of July, 2008 is under challenge in this appeal.

(2.) Appellant has been convicted therein, for an offence under Sec. 354 IPC. The Court sentenced him to suffer imprisonment for one year.

(3.) Appellant's case precisely is that the impugned judgment suffers from firstly, non-application of mind by the trial Court, secondly nonconsideration of the evidence on record and thirdly, erroneous application of law to the fact situation of the case. The appellant has prayed for setting aside the said judgment and order of sentence, as impugned.