SIDDHARTHA CHATTOPADHYAY, J. - (1.) Doubting the correctness of the judgment and order of conviction dated 30.03.2012 and 31.03.2012 respectively passed by the learned Sessions Judge, 1st Fast Track Court, Jalpaiguri in Session Case No. 134 of 2010, the convict/appellant has filed this appeal and prayed for setting aside the said impugned judgment and order of conviction.
(2.) According to the appellant, learned Trial Court did not consider the evidence of the prosecution witnesses in its proper perspectives, and that the Learned Court below failed to take into account the omissions and contradictions of the prosecution witnesses in its letter and spirit. According to him, the alleged offences have not at all been proved.
(3.) Learned Counsel appearing on behalf of the state/respondent has submitted that the impugned judgment does not suffer from any infirmity and illegality. Evidence of the prosecution witnesses have been dealt with by the learned Trial Court correctly and accordingly the impugned judgment and order of conviction are totally unimpeachable.;