Pratap Singha vs The State Of West Bengal & Anr
2023 Latest Caselaw 5865 Cal

01.09.2023

Court No.30 Aloke CRA 644 of 2017

Pratap Singha Vs.

The State of West Bengal & Anr.

The present appeal of the year 2017 is against a judgment of

conviction and order of sentence dated 25.08.2017 passed by the

learned Additional Sessions Judge, 2nd Court, Serampore, Hooghly,

in connection with Sessions Trial No. 03 of 2014 (Reg. No. Sessions

Trial No. 202 of 2014) arising out of G.R. Case No. 1880 of 2012

under Sections 363/366/376 of the Indian Penal Code and

convicting the appellant for commission of offence punishable under

Section 363 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. )