Imani Khan & Ors vs The State Of West Bengal & Anr
2022 Latest Caselaw 7141 Cal

28.9.2022
  S.D.
  14.


                                         C.R.R. 3655 of 2022

                                         Imani Khan & Ors.
                                                 Vs.
                                   The State of West Bengal & Anr.



                  Mr. Soumyajit Das Mahapatra
                  Mr. Soumya Basu Roy Chowdhury
                                              ...For the petitioners.



                  The petitioners were convicted in connection with G.R. Case No.

            348 of 1995 arising out of Bagnan Police Station Case No. 50 dated

            10.6.1995 under Section 148/341/324 of the IPC by the learned Assistant

            Sessions Judge, Ulberia by judgment dated 28.4.2006. The petitioners

            preferred an appeal being Criminal Appeal No. 5 of 2006 before the

            learned Additional Sessions Judge, 4th Court at Howrah. The said appeal

            was disposed of by judgment dated 26.7.2022 affirming the judgment and

            order of conviction and sentence passed by the Trial Court.

                  The petitioners have assailed the said judgment passed by the

            learned Appellate Court in the instant revision.

                  The revision be admitted.

                  The petitioners are directed to serve notice upon the opposite party

            no. 2 under registered Speed Post with A/D and file affidavit of service

            within three weeks after vacation. The State of West Bengal be served

            through the learned Public Prosecutor, High Court, Calcutta.
                               2




      In the meantime, the execution of sentence be suspended till

31.12.2022

.

The petitioners are at liberty to act on the server copy of the order.

(Bibek Chaudhuri, J.)