Debabrata Saha @ Debobrata Saha vs Unknown
2021 Latest Caselaw 5820 Cal

24.11.2021

Mithun/ Ct.No.42.

IA No:CRAN/2/2019(Old No:CRAN/4479/2019) In CRA/540/2019

(Via Video Conference)

In the matter of: Debabrata Saha @ Debobrata Saha ...Appellant.

Mr.Anjan Bhattacharyya, Adv.

...for the appellant.

Mr, Ranabir Ray Chowdhury, Adv. Mr. Sujata Das, Adv.

...for the State.

I have heard learned Advocate for the appellant.

The instant appeal was already admitted. However, lower

court record has not been called for. The record of Sessions

Case No.157 of 2018 (S.T. 207 of 2018) lying in the Court of the

learned Additional Sessions Judge, 1st Court, Bongaon, North

24-Parganas be called for as early as possible. For such

purpose, the appellant is directed to submit special messenger

cost within 7 days from the date of this order and on

submission of such special messenger cost, the record shall be

called for and brought within 7 days thereafter.

If it is found that against the judgment and order of

conviction and sentence a co-accused filed an appeal and the

said appeal is disposed of by recording an order acquittal in

connection with CRA 460 of 2019, office shall produce the office

copy of the paper book of CRA 460 of 2019 along with the lower

court record and in such case, new paper book is required to be

prepared.

Matter be listed on 15th December, 2021.

( Bibek Chaudhuri, J. )