Rup vs State Of West Bengal
2023 Latest Caselaw 6843 Cal

41    06.10.
       2023                       CRA (SB)142 of 2023
 Ct                              IA NO: CRAN 1 of 2023
237
                                      Shoag Sardar
rup
                                           Vs.
                                  State of West Bengal


                    Mr. Uday Sankar Chattopadhyay,
                    Ms. Rajshree Tah,
                    Ms. Trisha Rakshit,
                    Ms. Aiswarya Datta,
                    Mr. Ashadeep Karmakar
                                             ... for the appellant.

                    Mr. Saswata Gopal Mukherjee, Ld. PP,
                    Mr. Pravas Bhattacharya,
                    Mr. Sandip Chakraborty            ... for the State.



                                 IA NO: CRAN 1 of 2023


               1.

Affidavit of service filed by the petitioner be kept with

the record.

2. The application for condonation of delay is taken up

for hearing.

3. Learned counsel appearing on behalf of the appellant

has submitted that there is a delay of 149 days in

filing this appeal and also submitted that the delay

was caused due to obtaining certified copy of the

judgment.

4. Learned advocate appearing on behalf of the state is

present.

5. Considering the explanation given in the petition, the

delay is condoned.

6. The prayer for condonation of delay under Section 5 of

the Limitation Act stands allowed.

Accordingly CRAN 1 of 2023 stands disposed of.

CRA (SB)142 of 2023

7. Both the learned advocates appearing on behalf of the

parties to this appeal are present.

8. This appeal has been preferred against the order of

conviction on plea of guilty dated 25.01.2023 passed

by the learned Additional Session Judge, Fast Track,

1st Court, Basirhat, North 24 Parganas, whereby

appellant/accused was found guilty of committing

offence punishable under Section14A(b) of the

Foreigners Act, 1946 and also imposed sentence to

suffer simple imprisonment for a period of two(02)

years and six(6) months and also to pay fine of

Rs.20,000/-, in default, further simple imprisonment

for a period of six(6) months for the said offence.

9. Heard learned counsel appearing on behalf of the

appellant.

10. The appeal is admitted.

11. List the matter on 12.10.2023.

12. All parties to this appeal shall act on the server

copy of this order downloaded from the official website

of this Court.

(Bibhas Ranjan De, J.)