SIDDHARTHA CHATTOPADHYAY, J. - (1.) This instant criminal appeal emanates from the judgment and order of conviction dated 07.08.2007 and 09.08.2007 passed by the Additional District and Sessions Judge, Fast Track Court, Khatra, Bankura in Sessions Trial No. 4(4) of 2003. By filing the appeal, the convict appellants has submitted that the learned Trial Court failed to appreciate the evidence on record and failed to consider the circumstantial evidence in its proper perspectives.
(2.) According to them, from the framing of charge to the order of conviction, learned Court below was all along persuaded himself by emotion and passion and than that of reason. There are various infirmities, omissions, contradictions and discrepancies in the evidence of the prosecution witnesses and in spite of that order of conviction was recorded against them.
(3.) Learned Counsel appearing on behalf of the state has lent support to the judgment contending inter alia that the case has been established by way of circumstantial evidence, which does not call for any interference.;