Citation : 2023 Latest Caselaw 862 Cal
Judgement Date : 31 January, 2023
CRA 95 of 2020 31.01.2023
In the matter of : Chand Saudagar @ Chand Swadagar & Anr. Sl. 48 wt49 wt50 ... appellants.
Court No.29 With
(AD) CRA 1 of 2020
In the matter of : Sadek Ali & Ors.
... appellants.
With CRA 39 of 2020 In the matter of : Rafikul Islam @ Abdul Hai @ Rafiq Islam & Ors.
... appellants.
Mr. Navanil De Mr. R. Chakraborty Mr. S. Ghosh Mr. S. Dey Mr. M. Mukherjee
... for the appellants in CRA 95 of 2020 and CRA 39 of 2020.
Three appeals are taken up for consideration analogously as
they emanate out of the same impugned judgment of conviction and
the order of sentence.
Appellants in CRA 95 of 2020 and CRA 39 of 2020 are
represented.
Learned Advocates appearing for such appellants seek time.
None is present on behalf of the appellants in CRA 1 of 2020.
The appeals were taken up for consideration on April 28,
2022, December 8, 2022, January 4, 2023 and January 18, 2023
when none appeared for the appellants in all the three appeals
including the appellants in CRA 1 of 2020.
There is an order dated September 4, 2020 passed in CRA 1
of 2020 suspending the sentence against such appellants.
In view of the non-appearance of the appellants in CRA 1 of
2020, let rule be issued against such appellants.
Rule is made returnable on February 13, 2023.
List all the three appeals on such date.
(Debangsu Basak, J.)
(Md. Shabbar Rashidi, J.)
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