ADHISHEKHAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The impugned judgment and order of conviction dtd. 22/9/2015 passed by the learned Additional Sessions Judge, 5th Court, Barasat, North 24 Parganas passed in connection with Sessions Case No. 22(12) of 2012, Sessions Trial No.

(2.) (2) of 2014 is assailed in this appeal. 2. By the impugned judgment and order this appellant is found guilty for commission of offence punishable under Sec. 420 of the Indian Penal Code and sentenced him to suffer a simple imprisonment for 3 years and to pay a fine of Rs.1,00,000.00 (Rupees one lakh) and in default of payment to suffer further simple imprisonment for another one year.

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