Calcutta High Court (Appellete Side)
Nata Krishna Parua vs Krishna Pada Samanta & Anr on 14 December, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 14.12.2018
Sl. No.30 BM CRR 3017 of 2018 Nata Krishna Parua Vs. Krishna Pada Samanta & Anr.
Mr. Probal Kumar Mukherjee, Sr. Adv.
Mr. Somnath Roy Chowdhury Mr. Arpita Chowdhury ... for the petitioner The instant revision has been preferred by the petitioner/accused person under Section 397/482 read with Section 401 of the Code of Criminal Procedure assailing the judgement and order dated September 12, 2018 passed by the learned District and Session Judge, Purba Medinipur in Criminal Appeal No.4 of 2018 in C.R No.206 of 2017 affirming the order of conviction but modifying the amount of fine.
The petitioner to serve copy of the instant revision along with annexure thereto upon the opposite party no.1 by Registered Post with A/D and upon the opposite party no.2/State through the office of the learned Public Prosecutor, High Court, Calcutta.
Let the matter appear two weeks after the ensuing Christmas vacation. The operation of the impugned judgement and order and realisation of fine amount shall remain stayed during the above period subject to deposit of 50% of the cheque amount before the learned court below within one week after Christmas vacation.
( Md. Mumtaz Khan, J. )