SANKAR PRASAD PANDA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Challenging the legality of the judgment and order of conviction dated 18th November, 2008 passed by the learned Special Judge, 1st Court, Howrah, in Special Case No. 2 of 1999 the appellant has preferred this appeal.

(2.) In the memo of appeal, the appellant contended that the learned trial court without properly appreciating the evidence has convicted the appellant. According to him, the so called pre-trap memo and post-trap memo are false and those were not proved by the prosecution in accordance with law. It is further contended that for the purpose of clearing a bill of the de-facto complainant the appellant demanded a paltry sum of Rs.200/- is unbelievable.

(3.) Learned Counsel appearing on behalf of C.B.I. submitted that the learned trial court has taken care of all the issues in its proper perspectives and for that reason the impugned judgment does not call for any interference.