CRA/281/2020
2022 Latest Caselaw 906 Cal

28.02.2022

cm

CRA 281 of 2020 With CRAN 1 of 2021 With CRAN 2 of 2021

In Re: An application for suspension of sentence under Section 389(1) of the Code of Criminal Procedure.

In Re: Hari Singh ..... Appellant.

Mr. Debasis Roy Mr. Avik Ghatak Mr. Neil Basu Ms. Afreen Begum ..... for the Appellant. Mr. Madhu Sudan Sur, L. A.P.P. Mr. Manoranjan Mahata .... for the State.

Department is directed to submit a report whether other

convicts have preferred any appeal against the self-same

judgment and order. If so, list along with present appeal on the

adjourned date.

Adjourned till 3rd March, 2022.

(Bivas Pattanayak, J.) (Joymalya Bagchi, J.)