SUJIT MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against a Judgment and Order of conviction/sentence dtd. 11/4/2019 passed by the Judge, Bench-1, City Session Court, Calcutta in connection with Criminal Appeal No. 86 of 2014 which is arising out of Burrabazar Police Station Case No. 160 of 2013 dtd. 25/3/2013 under Sec. 354 of IPC which corresponds to G.R. No. 1004 of 2013 and thereby up held the order and judgment of the Learned Metropolitan Magistrate, 21st Court, Calcutta.

(2.) The petitioner's case is that he was put on trial before the Learned Metropolitan Magistrate, 21st Court, Kolkata (hereinafter referred to as the Learned Magistrate), to answer the charge framed for the commission of offence punishable under Sec. 354 of the Indian Penal Code.

(3.) The prosecution case is as follows:-