Saltu Mondal @ Sentu Sk. @ Santu & ... vs Unknown
2022 Latest Caselaw 3761 Cal

29.06.2022 Serial no.119 Dd CRA 212 of 2020 with CRAN 1 of 2020 With CRAN 2 of 2022

In the matter of : Saltu Mondal @ Sentu Sk. @ Santu & Anr.

... ...Appellants

Mr. Dhananjay Banerjee, Advocate ... ... For the Appellant

Mr. Madhusudan Sur, ld. APP Mr. Dipankar Pramanik, Advocate ... ...For the State

Appellants pray for suspension of the execution of the sentence of conviction.

State is represented.

Learned advocate appearing for the appellants submits that the appellants were named in the subsequent police complaint. He submits that there were two police complaints with regard to the same incident. On the basis of the first police complaint, an inquest was made where, the names of the appellants did not transpire.

The grounds canvassed are no ground to suspend the execution of the sentence of conviction.

Learned advocate appearing for the appellants is unable to draw our attention to any other ground for suspension of the judgment and order of conviction and sentence dated July 2, 2020 and July 4, 2020.

Consequently we are unable to suspend the sentence of conviction.

The Court is informed that other co-accuseds were subsequently arrested and that they are facing the trial and,

therefore, trial court records could not be sent up to this Hon'ble Court.

CRAN 1 of 2020 and CRAN 2 of 2022 are disposed of accordingly.

(Debangsu Basak, J.)

(Bibhas Ranjan De, J.)