JOYMALYA BAGCHI,J. - (1.) Judgement and Order dated 10.12.2010 passed by the learned Additional District and Sessions Judge, 9th Fast Track Court, Bichar Bhawan, Calcutta in Criminal Appeal No. 92 of 2006 affirming the Judgement and Order of conviction dated 31.03.2006 has been challenged.
(2.) At the outset, Mr. Mukherjee, learned counsel appearing for the petitioner, has raised a preliminary issue as to whether the impugned judgement passed by the appellate court satisfies requirement of section 354 of the Code of Criminal Procedure or not.
(3.) Referring to the impugned judgement, Mr. Mukherje pointed out that there is no discussion of he evidence on record and there is no finding on the issue of conviction under sections 420/468/471 of the Indian Penal Code at all.;