ARJUN SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Anwar Hossain, learned counsel, is hereby appointed to represent the State and the learned Public Prosecutor, High Court, Calcutta is requested to regularise his such appointment along with Ms. Debjani Sahu.

(2.) Challenging the judgment and order of conviction dated 03/9/2014 and 04/9/2014 passed by the learned Additional District and Sessions Judge, 2nd Court, Krishnagar, Nadia, in S.T. no (II)(March) of 2014, the appellant has prayed for setting aside the order of conviction on the ground that the learned trial Court failed to appreciate the evidence in its proper perspectives.

(3.) In the interest of effective adjudication, factual aspects need to be recapitulated.