Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CRL)NO. OF 2022
(Arising out of D.No. 29606 of 2021)
IN
CRIMINAL APPEAL NO. 1182 OF 2019
BILTU BHATTACHARYA …Petitioner
Versus
STATE OF WEST BENGAL …Respondent
O R D E R
Delay in preferring Review Petition is condoned.
The conviction and sentence recorded against the petitioner for having
committed offences punishable under Sections 302 read with 120-B of the
IPC and Section 27(3) of the Arms Act, 1959 by both the courts below, was
affirmed after considering the entire material on record.
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.05.10
16:23:32 IST
Reason:
2
We have gone through the grounds raised in the Review Petition and
do not find any error apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
……………………………….J.
[Uday Umesh Lalit]
……………………………….J.
[S. Ravindra Bhat]
……………………………….J.
[Bela M. Trivedi]
New Delhi;
th
10 May, 2022.