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Golam Ali Mondal vs The State Of West Bengal
2022 Latest Caselaw 8544 Cal

Citation : 2022 Latest Caselaw 8544 Cal
Judgement Date : 20 December, 2022

Calcutta High Court (Appellete Side)

Golam Ali Mondal vs The State Of West Bengal on 20 December, 2022

    Ct 33
    4
12.12.2022

cm CRA 12 of 2000

Golam Ali Mondal Vs.

The State of West Bengal.

Ms. Diksha Ghosh .... for the Amicus Curiae

Mr. Avishek Sinha ..... for the State.

Learned advocate for the State submits that the co-

accused in the impugned judgment had been sentenced

for a period of ten years. It is imperative to find whether

the said co-accused Nuru @ Noor Mahammad Mondal

had filed an appeal or not if the said accused had filed an

appeal then the instant appeal should be heard by the

Division Bench.

Let the matter be listed on 4th January, 2023.

( Ananya Bandyopadhyay, J.)

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