Lalu Sk vs The State Of West Bengal And ...
2022 Latest Caselaw 7666 Cal

 D/L41                               C.R.A. (SB) 113 of 2022
18.11.2022
    Bpg.
                                        Lalu Sk
                                            Versus
                                   The State of West Bengal and another

                          Mr. Soumik Ganguli.
                                        ...for the appellant.

                          Mr. Sayati Datta.
                                        ...for the State.

                          Mr. Mrityunjoy Chatterjee,
                          Mr. R.R. Kumar,
                          Mr. Debapriya Majumder.
                                       ...for the respondent no.2/victim.

Mr. Soumik Ganguli, learned advocate, appears on behalf

of the appellant.

Mr. Mrityunjoy Chatterjee, learned advocate, appears on

behalf of the respondent no.2/victim.

Mr. Saryati Datta, learned advocate, appears on behalf of

the State.

It has been pointed out by Mr. Chatterjee, learned

advocate appearing for the respondent no.2/victim that in respect of

the same trial the learned special court under the POCSO Act, the

victim has preferred a revisional application being CRR 3940 of

2022.

Having regard to the fact that the subject matter of the

judgment involved is same, while the accused/appellant is praying

for acquittal, the complainant or on behalf of the victim a prayer

has been advanced in revision for enhancement of the sentence, as

such I am of the opinion that the appeal and the revision must be

heard by one and the same Court.

Let the records be placed before the Hon'ble Chief Justice

for assignment this appeal and the revisional application on a

particular single Bench.

(Tirthankar Ghosh, J.)