MOHANLAL DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of conviction dated 29.03.2011 and 31.03.2011, passed by learned Additional Sessions Judge 13th Court at Alipore, the appellants preferred this appeal, ventilating their grievances that the learned trial court failed to appreciate the evidence of prosecution witnesses in its proper perspectives and also failed to consider the legal aspects on 'common intention'.

(2.) It appears from the L.C.R. that the learned trial court has framed the charge, recorded evidence, examined the accused under Section 313 Cr.P.C. and thereafter passed a reasoned judgment.

(3.) This court is called upon to answer if the impugned judgment is sustainable or not. In the interest of effective adjudication, factual aspects and appreciation of evidence are to be considered very meticulously.