D.Hira Akshay De @ Khokan vs The State Of West Bengal
2023 Latest Caselaw 154 Cal

05.01.2023

Court No.35 Item No. 15 CRA 575 of 2011

D.Hira Akshay De @ Khokan Vs.

The State of West Bengal

Mr. Subir Ganguly, Ms. Maria Rahaman, Ms. Iqra Rahaman.

... for the appellant

Mr. Abhra Mukherjee, Mr. Dipankar Mahata.

... for the State

Parties are represented.

It is submitted that challenging the judgment of the Trial Court which has been promulgated to pass different sentences for the different accused persons, some of the accused persons have preferred a separate appeal which is pending before the Hon'ble Division Bench of this Court.

According to the sentence passed by the Trial Court as against this appellant, he has come up to challenge the judgment before this Single Bench.

Considering the facts and circumstances and in accordance with the prevalent rules this appeal should also be heard before the Hon'ble Division Bench before which the other appeal is pending, as both of these appeals arise against the same judgment. Therefore, this appeal appears to be legible to be released by this Court. However, before doing that it is found prudent that a report may be called for from the department as to whether the other appeal being CRA no. 221 of 2012 is now pending or not.

Let the department furnish such a report in this Court by 10th January, 2023.

Let the matter appear in the list again on 11th January, 2023.

(Rai Chattopadhyay, J.)