INDRANI CHATTERJEE Vs. RUPA KARPAS

JUDGEMENT

(1.) The present revisional application has been preferred against the judgment and order dtd. 11/11/2022 passed in Criminal Appeal No.99 of 2017 by the learned Additional Sessions Judge, 4th Court, Howrah.

(2.) By the said judgment and order under revision the learned Additional Sessions Judge, 4th Court, Howrah has dismissed the appeal as being not maintainable on the following findings:-

(3.) It appears from the materials on record that initially the said case before the learned Sessions Judge was registered as a revisional application but considering the fact that it was against an order of conviction, on the prayer of the appellant, the learned Sessions Judge, Howrah by virtue of Sec. 374 of the Cr.P.C. converted the same into an appeal.