SAFIQUE ALAM ALIAS SAFI Vs. STATE

JUDGEMENT

(1.) -This criminal Appeal is directed against the order of conviction and sentence passed by the 5th Court of Additional Sessions Judge, Alipore in S.T. No. 1(11)/1991 dated 16.1.92.

(2.) Before addressing the point in issue, a brief outline of the case should be given to appreciate the points raised by the parties in the appeal.

(3.) The profile of the prosecution case is that on 7.3.89 shortly after 3.30 p.m. a police officer entrusted with the round duty, in course of his strolling within the jurisdiction of Beniapukur P.S. surprisingly found one person standing who gave out his name as Safique Alam which roused suspicion suggesting commission of an offence.