Pravat Chandra Bera vs The State
2022 Latest Caselaw 2858 Cal

13.05. 2022 item No.26 n.b.

ct. no. 34 CRA 271 of 1989 Pravat Chandra Bera Vs.

The State

Mr. Narayan prasad Agrawala, Mr. Pratick Bose ... for the State

Report submitted by the Learned Chief Judicial

Magistrate, Tamluk, Purba Midnapore reflects that the appellant

Pravat Chandra Bera expired on 24.10.2000.

Mr. Pratick Bose, learned advocate appears for the State.

The appeal was preferred in the year 1989 almost 33 years

have passed since the appeal was preferred in respect of judgment

and order dated June 20, 1989 wherein the sentence imposed was

till rising of the Court and fine of Rs. 1400/- in default to suffer

simple imprisonment for one month passed by the Learned Special

Court, Midnapore.

In view of the provisions of Section 394 of the Code of

Criminal Procedure, I am of the opinion that the appeal has been

abated. Accordingly, CRA 271 of 1989 is disposed of in terms of

Section 394 of the Code of Criminal Procedure.

All pending connected applications, if any, are

consequently disposed of.

The department is directed to send back the lower court

records.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)