Morful Sk vs The State Of West Bengal
2023 Latest Caselaw 5864 Cal

01.09.2023

Court No.30 Aloke CRA 730 of 2016

Morful Sk.

Vs.

The State of West Bengal

The present appeal of the year 2016 is against a judgment of

conviction and order of sentence dated 19th of January, 2016 passed

by the Learned Additional Sessions Judge, 3rd Court, Malda, in

Sessions Trial Case No. 18/2013, corresponding to Sessions Case

No. 162/2013 arising out of Baishnabpur P.S. Case No. 303 of 2012

dated 08.12.2012 convicting the appellant for the offence

punishable under Sections 489(C) of the Indian Penal Code.

Considering the nature of appeal and the fact that there is no

representation on behalf of the appellant since the date of listing, let

an Administrative Notice be issued upon the appellant through the

learned Registrar Administration (L&OM), High Court, Calcutta.

Returnable in the monthly list of October, 2023.

Let the matter come up for hearing in the monthly list of

October, 2023.

( Shampa Dutt (Paul), J. )