Jagannath Tudu & Ors vs The State Of West Bengal
2022 Latest Caselaw 255 Cal

01.02.2022 S/L No.37 KS (Via Video Conference) C.R.A. 506 of 2004 Jagannath Tudu & Ors.

-Vs.-

The State of West Bengal

None appears for the appellants as well as for the State.

As per the previous order Administrative Notice was served

upon the Learned Public Prosecutor, High Court at Calcutta as

well as upon learned Advocate for the appellants. Notice was

served upon the appellants through the S.I. Indpur Police Station,

Bankura.

This appeal has been preferred against the judgment and

order dated 29.07.2004 passed by Learned Additional Sessions

Judge, 3rd Court, Bankura in Sessions Case No.16(11) of 2001

wherein the appellants were convicted for the offence under

Section 448/326/307 of the Indian Penal Code and sentenced for

such offence.

Paper Books have been prepared and L.C.R. has been

received.

Let the appeal be fixed up for hearing on 23.02.2022.

Parties to the appeal must come ready.

(Ananda Kumar Mukherjee, J.)