CHANDI PULIYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 27/6/2022 passed by the High Court at Calcutta in Revision Application No. 1328/2022, by which the High Court has dismissed the said revision application preferred by the appellant - accused and has confirmed the order passed by the learned Special Court, West Bengal (MP & MLA case), Bidharnagar dtd. 4/3/2022 passed in Special Case No. 120 of 2018, the appellant-accused has preferred the present appeal.

(3.) The facts leading to the present appeal in nutshell are as under: