Swapan Sarkar vs State Of West Bengal
2021 Latest Caselaw 684 Cal

BR   28.1.
15   2021                           CRA 148 of 2020


                                Swapan Sarkar.
                                       -vs-
                              State of West Bengal
                  Mr. Dipanjan Chatterjee,
                  Mr .Prabir Majumder,
                  Mr. Kaushik Dey           .... For the appellant.


                  Liberty   is given to the learned advocate    for the
             appellant   to add      the victim   of the case as party
             respondent in the instant appeal.

This is an application under Section 374 (2) of the Code of Criminal Procedure challenging the judgment and order of conviction and sentence passed against the appellant for committing offence under Section 354/448 of the Indian Penal Code by the learned Additional Sessions Judge, Kalyani, Nadia.

I have perused the impugned judgment, accordingly the appeal is admitted. Issue usual notices, Call for the lower Court records.

Since the appellant is on bail, he is permitted to remain on same bail granted by the learned Additional Sessions Judge , Kalyani, Nadia.

( Bibek Chaudhuri, J. )