Citation : 2022 Latest Caselaw 311 Cal
Judgement Date : 4 February, 2022
04.02.2022 CRA 408 of 2016
Sl. 32.
Sd. Ct. 35.
In re: Tarak Modak vs. State of West Bengal
..
This appeal has been preferred under section 372 of the
Cr.P.C against the judgment and order of conviction alleging that
inadequate sentence has been imposed upon the respondents.
The appeal was not admitted, instead it was detected that
the memorandum of appeal required some correction in respect of
the name of respondent no. 8. Three days were provided but no
step has been taken by the appellant or his learned advocate.
Considered.
In view of such non-compliance the appeal is dismissed for
default.
( Ananda Kumar Mukherjee, J. )
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