Yeakub Mondal & Ors vs State Of West Bengal
2022 Latest Caselaw 1655 Cal

29.03.2022 Item No.33 Suman Ct.42 (Via Video Conference)

CRA 78 of 2016

Yeakub Mondal & Ors.

Vs.

State of West Bengal

Mr. Arindam Jana Mr. Asraf Mondal ...for the appellants

Ms. Faria Hossain Mr. Anand Keshari ..for the State

It is submitted by Mr. Jana, learned advocate for the

appellant in the instant appeal that there are in all 15

accused persons who were convicted under Sections

325/34 of the Indian Penal Code and sentenced to suffer

imprisonment for three years with fine and default

clause. The instant appeal is filed by 13 appellants out of

aforesaid 15 accused persons.

It is submitted by Mr. Jana that two other accused

persons have also preferred a separate appeal against

the same order of conviction and sentence. Both the

appeals are required to be heard together.

Mr. Jana is requested to inform the number of the

another appeal which is pending against the same

judgment and order of conviction and sentence in course

of this day.

Assistant Court Officer of this Court is directed to tag

the record of the said appeal along with the record of the

instant appeal. As both the appeals arise from the same

judgment and order of conviction and sentence, these

shall be heard together.

List the matter on 30th March, 2022.

(Bibek Chaudhuri, J.)