S. Chattopadhyay, J. - (1.) In Re: CRAN 993 of 2017 Mr. Milon Mukherjee, learned counsel for the appellant does not wish to proceed with the application and he prays that the appeal may be heard. Accordingly, the CRAN application stands dismissed as withdrawn. Let the appeal be heard. In Re: CRA 171 of 2016
(2.) Heard the learned counsel appearing on behalf of the parties. This appeal has been preferred against the judgment and order of conviction dated 17.2.2016 and 18.2.2016 passed by the learned Additional Sessions Judge, 5th Court, Barasat, North 24 Paraganas in Sessions Trial No. 1(12)/06. The learned trial court has been pleased to convict the accused-appellant to suffer imprisonment for seven years and to pay a fine of Rs. 5000/- with a default clause.
(3.) At the very outset, Mr. Mukherjee contended that the learned trial court failed to consider the evidence of the prosecution witnesses in its proper perspectives. The evidence and the documents, on which the learned court below relied on, are contradictory to each other. However, in the interest of effective adjudication, factual aspects of the matter needs to be revisited.;