Siddhartha Chattopadhyay, J. - (1.) The learned counsel appearing on behalf of the opposite party although had given an undertaking on instruction from the accused petitioner that the present accused petitioner would pay Rs. 4 lacs to the present opposite party and in that case the opposite party would be ready to compound the case.
(2.) Today he candidly submitted that due to non-challant attitude of the accused petitioner, he is unable to comply with the order of this court. He has requested this court to take appropriate action against the accused petitioner.
(3.) On perusal of the materials on record and the impugned judgment which has been based on evidence and there are concurrent finding of both the learned courts below on appreciation of evidence, I do not find any reason to interfere with the judgment of the learned first appellate court. The learned trial court has convicted the accused Mr. Ranjan Sikdar to suffer simple imprisonment for six months and to pay a compensation of Rs. 5,50,000/- accordingly.;