Rouful Mirja @ Sagar @ Roful Seikh vs The State Of West Bengal
2021 Latest Caselaw 4790 Cal

13.09.2021 item No.21 n.b.

ct. no. 34

CRR 498 of 2012 With CRAN 1 of 2012(file not here)

(via video conference)

Rouful Mirja @ Sagar @ Roful Seikh

-Vs-

The State of West Bengal

Ms Poulami Dutta..... for the petitioner.

Mr. Arijit Ganguly, Mr. Sandip Chakrabarty... ... for the State.

The revisional application was filed against the Judgment and order dated 3.2.2010 passed by the Ld. Assistant Sessions Judge, Rampurhat, Birbhum in connection with Sessions case no.21 of 2009.

The sentence so passed by the learned Assistant Sessions Judge is affirmed by the Appellate Court, confirming the conviction and sentence passed by the ld Assistant Sessions Judge. The lower court records have already arrived. Report submitted by Mr. Arijit Ganguly, learned advocate for the State is kept on record.

No accommodation is sought for. List this matter for final disposal on September 17, 2021. All parties shall act on the server copy of this order duly downloaded from the official website of this court.

(Tirthankar Ghosh, J.)