Hanif Jomader & Anr vs Unknown
2022 Latest Caselaw 7781 Cal

23.11.2022 Serial no.68 Aloke CRA (DB) 197 of 2022

In the matter of : Hanif Jomader & Anr.

... ... Appellants

Mr. Subhranshu Maity, Advocate Mr. Sk.Sahid Anowar, Advocate ... ... For the Appellants

Learned Advocate appearing for the appellants submits that the appeal was wrongly filed in the Division Bench since the judgment of conviction and the order of sentence relates to a punishment less than seven years.

In such circumstances, the department will convert the appeal to be one before the learned Single Bench.

On conversion the department will record the disposal of CRA (DB) 197 of 2022 in its record.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)