Sariful Mallick @ Sarif & Anr vs Unknown
2022 Latest Caselaw 5737 Cal

22.08.2022
serial no.52
   Dd                              CRA (DB) 149 of 2022


               In Re : An application for admission of Appeal under
               Section 374(2) of the Code of Criminal Procedure, 1973.




               In the matter of : Sariful Mallick @ Sarif & Anr.
                                                  .... ... Appellants


                         Mr. Samanta Chakraborty, Advocate
                                      ... ...For the Appellant



                          The impugned judgment of conviction and order of
               sentence directs compensation to be paid to the victim.
                         The victim is not a party respondent in the present

appeal.

In such circumstances, the appellant will add the victim as a party respondent in the appeal.

Learned advocate-on-record for the appellant is granted leave to correct the cause title.

List the application on August 25, 2022.

(Debangsu Basak, J.)

(Bibhas Ranjan De, J.)