Tulsi Mondal vs The State Of West Bengal & Anr
2023 Latest Caselaw 5869 Cal

01.09.2023

Court No.30 Aloke CRA 38 of 2018

Tulsi Mondal Vs.

The State of West Bengal & Anr.

Ms. Debjani Sahu ... for the State

The present appeal of the year 2018 is against a judgment

dated 09.01.2018 and an order of conviction dated 11.01.2018

passed by the learned Additional Sessions Judge, Fast Track 2nd

Court, Malda, in Sessions Trial No. 08(03) of 2017 arising out of

Sessions Case No. 101 of 2017 convicting the appellant for the

offence punishable under Section 354 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. )