Pradip Patra @ Prodip Patra @ vs Unknown
2021 Latest Caselaw 453 Cal

21.01.2021 Mithun Sl. No.13.

D/L.

Ct.No.30 CRA/132/2020 with I.A. No: CRAN/1/2020

In the matter of : Pradip Patra @ Prodip Patra @ Babu.

...the appellant.

Mr. Habibur Rahaman, Adv, Mr. Partha Sarathi Sen Sharma, Adv. Mr. Maidul Islam Kayal, Adv.

... for the appellant.

Mr. Bidyut Kumar Roy, Sr. Adv., Ms. Rita Dutta, Adv, ... for the State.

Having heard the learned Advocate for the petitioner

and on perusal of impugned judgment it is prima facie

ascertained that the observations made in the judgment in

respect of the evidence of P.W.5 (Doctor) is at variance

with the copy of the evidence of P.W.5 which is supplied

by the learned Advocate for the petitioner. Therefore,

lower court record is necessary to dispose of the instant

application only to consider the evidence on record.

The S.O., Criminal Appeal Section is directed to bring

the record of Sessions Trial No.1(12) 2013 arising out of

S.C.Case No.284 of 2013 from the Court of the learned

Additional Sessions Judge, 1st Fast Track Court,

Barrackpore, North 24-Parganas by Special Messenger

within a fortnight.

Matter to appear in the Combined Monthly List of

February, 2021.

(Bibek Chaudhuri, J)