Prakash Pandey vs Unknown
2021 Latest Caselaw 1515 Cal

22.02.2021 Item no.25.

Court No.1 AB/SDE (t)

C.R.A. 395 of 2019

(Via Video Conference)

In the matter of :-

Prakash Pandey ...Appellant.

Mr. M. Chatterjee ....for the Appellant.

The certified copy of the judgment, which is produced

along with the appeal memorandum, does not show that the

accused person was sentenced though he was convicted.

However, learned Counsel for the appellant has shown us the

photocopy of a free copy given to the accused at the time of

handing down the sentence. We see from that material that the

accused was sentenced. He is now stated to be housed in a

Correctional Home suffering the sentence.

We direct the Court of the Additional Sessions Judge, 5 th

Court, Howrah, to forthwith issue to the accused person in

Sessions' Trial Case No. 233 of 2017 a free certified copy of the

judgment delivered in that case on 18.06.2019. Such copy

shall be transmitted to this Court within two days from the date

of receipt of a copy of this order and the Department shall

incorporate that certified copy in this appeal.

Department is directed to communicate this order to the

learned Court below for necessary compliance.

Appeal is admitted.

Issue usual notices.

Call for the lower court records.

Realization of fine, if any, shall remain stayed.

Liberty to pray for bail upon notice to the State.

(Thottathil B. Radhakrishnan, C.J.)

(Arijit Banerjee, J.)