AMANAT LASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The impugned judgment and order dtd. 30/3/2017 passed by the learned Additional Sessions Judge, 15th Court, Alipore, South 24 Parganas, in Sessions Case No. 87(09)/2003 (Sessions Trial No. 01(07)2006 is assailed in this appeal.

(2.) By passing the impugned judgment, the present appellant was found guilty for commission of offence punishable under Sec. 417 of the Indian Penal Code and he was sentenced to suffer rigorous imprisonment for six months along with fine of Rs.50000.00 and in default of payment of fine he has to undergo further rigorous imprisonment for six months.

(3.) Being aggrieved by and dissatisfied with the impugned judgment and order of conviction passed by the leaned Trial Court, the present appeal is preferred at the behest of the appellant.