Rup vs The State Of West Bengal
2023 Latest Caselaw 4818 Cal

04    07.08.
       2023                      CRA (SB) 119 of 2023
 Ct
237                                Sanjib Mandal
rup                                      Vs.
                              The State of West Bengal

                    Mr. Sujay Sarkar,
                    Mr. Musharraf Alam Sk.
                    Ms. Susmita Ghorai     ... for the appellant.

Mr. Narayan Prasad Agarwala, Mr. Pratick Bose ... for the State

The appeal has been filed assailing the judgment

and order of learned Additional Session Judge, 4th Court,

Malda on 30th/31st May, 2023 whereby learned Judge

convicted the appellant to suffer rigorous imprisonment

for five years and fine of Rs. 5000/-, in default, to suffer

further simple imprisonment for five months for the

offence under Section 308 of the Indian Penal Code.

Heard learned counsel appearing on behalf of the

appellant and after perusal of the jugment, the appeal is

admitted. Issue usual notices.

Trial Court Record be called for.

After arrival of the Lower Court Record, if it is

found, otherwise in order, the formal paper book shall be

prepared within six weeks thereafter.

Liberty is given to file bail application.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)