Raju Sk @ Raju Sekh vs The State Of West Bengal
2021 Latest Caselaw 3007 Cal

28.04.2021 Ct. 9 Sl.4 KS

(Via Video Conference) CRA 139 of 2021 With IA No. CRAN 1 of 2021 Raju Sk @ Raju Sekh

-Vs.-

The State of West Bengal

Mr. Tapodip Gupta .....For the Appellant

The appeal has been preferred against the judgment and order

of conviction and sentence dated 09.01.2020, but, it is barred by

limitation by 355 days, so the appeal is not in form. It is also pointed

out that the widow has not been made party in the appeal which is

understood from 'Flag - L' of the note-sheet.

It is submitted by the appellant that an application under

Section 5 of the Limitation Act has been filed for condonation of delay.

Accordingly, accommodation of one week time has been sought for to

serve a copy of this application upon the State. Such prayer is

considered.

Let the matter be listed on 6th May, 2021.

(Shivakant Prasad, J.)