CRA/114/2020
2022 Latest Caselaw 242 Cal

31.01.2022 tkm/ct 28 C.R.A. 114 of 2020 sl no. 26 CRAN 1 of 2020 (Old CRAN 935 of 2020) CRAN 2 of 2021 (Via video conference)

In Re : Chimu Sarder @ Chimu Sardar ........ appellant

Mr. Sumanta Chakraborty ...... for the appellant Mr. S Bapli Mr. Arani Bhattacharyya ...... for the State

Learned lawyer for the appellant submits that his client is in

custody for 19 years.

We note that the appeal was filed 11 years after the

conviction was recorded. Delay, therefore, cannot be attributed to

anyone but the appellant himself.

Department is directed to submit report whether appeals

have been preferred against the self-same judgment and order by

other convicts and if so, the fate of such appeals.

Report be filed on the adjourned date.

Adjourned for one week.

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