Ashis Kumar Roy vs Unknown
2023 Latest Caselaw 1308 Cal

20.2.2023 ct.33, sl no.2

sk

CRA 56 of 2000 In the matter of : Ashis Kumar Roy

Mr. Apalok Basu ...for the appellant.

Mr. Avishek Sinha ...for the State.

Let the report filed by the office of the learned Registrar Judicial Service dated 16.2.2023 be kept on record.

From the report it transpires that the case record of CRA 56 of 2000 (CRM 2799 of 1998) with reference to C.R.Case No. 389 of 1997 has been destroyed due to considerable sometime.

Under such facts and circumstances, the absence of the appellant against an order of acquittal upon whom, the notice was duly served did not appear before this court after filing the appeal. The instant appeal pertaining to be heard out under judgment and availability of the record.

Let a copy of the judgment be provided on the learned advocate for the appellant, Mr. Apalok Basu.

Let the matter be fixed on 23rd March, 2023.

(Ananya Bandyopadhyay, J.)