CRA/281/2018
2023 Latest Caselaw 5597 Cal

25.08.2023
 tkm/ct 28
sl no. 40                             C.R.A. 281 of 2018
                                         CRAN 1 of 2022
             In Re : An application under section 389(2) of the Code of Criminal
             Procedure.

             In Re : Appon Molla alias Appan Molla                  .....appellant


                   Md. Khairul
                                                 ............. For the appellant

                   Mr. S Bardhan
                   Mr. Palash Ch Majhi
                                                 ............. For the State


             1.

Appellant is in custody for around six years. He prays for

suspension of sentence.

2. Paper Book section shall submit report with regard to status

of preparation of paper book.

3. Let the matter appear two weeks hence (08.09.2023).

4. Copy of the judgment and the evidence be handed over to the

learned lawyer for the State.

(Gaurang Kanth, J.) (Joymalya Bagchi, J.)