Amardwip Gupta @ Bhola & Ors vs Unknown
2021 Latest Caselaw 678 Cal

28.01.2021

Srimanta

D/L IA No.:CRAN/3/2020 (Old No.:CRAN/4546/2020), CRAN/4/2021 in CRA/57/2019

(Via Video Conference)

In Re : An appeal under Section 374(2) of the Code of Criminal Procedure, 1973 in connection with judgment and order of conviction and sentence dated 21.12.2018 passed by Learned Additional District and Sessions Judge, Fast Track 7th Court, Alipore, South 24-Parganas in Sessions Case No. S.T. 13 (11) 08, S.C. 131 (9) 08 arising out of C.G.R.No. 1661 of 2008 in connection with Gariahat Police Station Case No. 101/2008 dated 15.05.2008 convicting the appellants under Sections 392/411/34 of the Indian Penal Code.

In the matter of : Amardwip Gupta @ Bhola & Ors.

...for the Appellants.

Mr. Manjit Singh, Adv., Mr. Gaganjyot Singh, Adv., Mr. Biswajit Mal, Adv.

... for the appellants.

Mr. Ranabir Roychowdhury, Adv., Mr. Mainak Gupta, Adv.

...for the State.

In Re: CRAN/4/2021

As per order dated 13th January, 2021, Mr. Singh, Learned Advocate for the appellants has submitted a photostat copy of death certificate of one of the appellants, namely, Yugal Kishore Sharma.

A copy of such photostat copy of the certificate of death be sent to the Officer-in-Charge of the concerned police station where the deceased appellant used to reside to ascertain and submit a report as to the veracity of the certificate of death. The copy of the certificate of death and a server copy of the order be supplied to the Learned Public Prosecutor-in-Charge for sending the same to the Officer-in- Charge of the concerned police station. The Officer-in-Charge of the concerned police station is directed to submit his report within ten days from this order.

CRAN 4/2021 is, thus, disposed of.

(Bibek Chaudhuri, J.)