SIDDHARTHA CHATTOPADHYAY,J. - (1.) Challenging the legal pregnability of the judgment dated 24.03.2015 and order of conviction dated 25.03.2015 passed by the learned Additional Sessions Judge, 3rd Court, Malda in Sessions Case No. 305 of 2013, (corresponding to Sessions Trial No. 36 of 2013) the appellants have preferred this appeal and prayed for setting aside the impugned judgment and order of conviction.
(2.) The main grounds as ventilated by the appellants are such that the learned Trial Court did not consider the evidence of the prosecution witnesses in its proper perspectives and wrongly held that the search and seizure of the Fake Indian Currency Notes have been proved beyond all reasonable doubts and disputes. The appellants also contended that the learned Trial Court failed to consider the loopholes of the investigation so far as search and seizure, non -production of Malkhana Registrar, and not sealing the Fake Indian Currency Notes are concerned. Ventilating their such grievances, the appellants prayed for acquittal.
(3.) Learned Counsel appearing on behalf of the state vehemently opposed such contention and submitted that the learned Trial Court had considered all the material aspects in its proper perspectives and has come to a correct conclusion which does not require any sort of interference from this Court.;