Pritam Das vs Unknown
2021 Latest Caselaw 656 Cal

27.01.2021 Mithun Sl. No.04-05.

D/L.

Ct.No.30 CRA/510/2017 with IA No: CRAN/2/2019 ( Old No.CRAN/742/2019)

In the matter of : Pritam Das.

...the appellant.

Mr.Ranabir Ray Chowdhury, Adv.

...for the State.

with

CRA/350/2018

In the matter of : Baby Biswas @ Baby Mandal Biswas.

...the appellant.

Kazi Safiullah, Adv.

...for the de facto complainant.

Mr.Ranabir Ray Chowdhury, Adv.

...for the State.

CRA 510 of 2017 is filed by the convict/appellant

assailing the impugned judgment and order of conviction

and sentence. On the other hand, CRA 350 of 2018 is filed

by the de facto complainant for enhancement the sentence

against the accused/convict.

Mr. Kazi Safiullah, learned Counsel for the appellant

in CRA 350 of 2018 is present.

Mr. Ranabir Ray Chowdhury, learned Advocate for

the State in both the appeals is present. However, learned

Advocate for the accused/convict is found absent when the

appeals are taken up for hearing.

Mr. Ranabir Ray Chowdhury is earnestly requested

to inform Kazi M. Rahman, learned Advocate on record on

behalf of the appellant.

Matter be listed for hearing on 9th March, 2021.

(Bibek Chaudhuri, J)