HRIDAY DAS (BAIRAGYA) Vs. STATE

JUDGEMENT

(1.) The appellant called in question the legality and validity of the judgment and order of conviction dated 26.09.2013 and 27.09.2013 passed by the learned Additional Sessions Judge, Fast Track Court, Suri in S.T. No 01/September, 2012.

(2.) According to the appellant, the learned trial court failed to appreciate the position of law as well as the evidence of the prosecution witnesses.

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