Rajab Sk vs Unknown
2023 Latest Caselaw 3106 Cal

69 01.05.2023 CRMSPL 19 of 2023 (AD) Court No.29 In the matter of: - Rajab Sk.

...Appellant.

Mr. Kallol Kumar Basu Md. Jannat Ul Firdous ... for the Appellant.

Ms. Anasuya Sinha Mr. Pinak Kumar Mitra ... for the State.

De facto complainant/victim seeks to prefer an appeal

against a judgment of acquittal.

The appeal should be under Section 372 of the Code of

Criminal Procedure instead of 378(4) thereof.

Department will convert the present proceedings to be an

appeal under Section 372 of the Code of Criminal Procedure and

will number the proceedings accordingly.

List the matter on May 4, 2023 with the department doing

the needful.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)