SUMAN JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant questions the correctness of the judgment and order of conviction dated 20/5/2014 and 21/5/2014 passed by the learned Additional District and Sessions Judge, 2nd Court, Tamluk in S.T. no. 05(02)/13.

(2.) According to the appellant, learned trial Court failed to appreciate the evidence led by the prosecution witnesses in its proper perspectives. He further contended that the learned trial Court failed to appreciate the position of law as well, so an erroneous judgment has been recorded against him.

(3.) Factual aspects need to be revisited.