ANANDA GOPAL BHANDARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenging the legality and validity of the judgement and order of conviction dated 30.01.2015 and 03.02.2015 passed by Additional District and Sessions Judge, Bolpur in S.T. No 2(September) of 2014 the appellant has preferred this appeal and prayed for setting aside the impugned judgement and order of conviction.

(2.) According to the appellant, learned Trial Court failed to appreciate the evidence of the prosecution witnesses in its proper perspectives and also the learned Trial Court failed to appreciate the legal aspects of the instant case.

(3.) Learned Counsel appearing on behalf of the state contended that there is enough materials in the evidence and quite rightly learned trial Court has given conviction.