Rejak Sk @ Rajjak Sk. & Ors vs The State Of West Bengal
2023 Latest Caselaw 6163 Cal

13.09.2023 Serial no.17 Aloke

CRR 926 of 2020

Rejak Sk @ Rajjak Sk. & Ors.

vs.

The State of West Bengal

Mr. Prabir Majumder Mr. S. Majumder ... for the petitioners Mr. Bidyut Kr. Roy Ms. Rita Datta ... for the State

Learned counsel for the petitioners submits that the

petitioner no. 2 has expired and he seeks time to file a copy of

death certificate.

Learned counsel for the State is present.

As this revision is against a judgment and order of

conviction, the Trial Court Records are required for proper

adjudication.

Accordingly, call for Trial Court Records at once.

Let the matter appear in the monthly list of November,

2023.

(Shampa Dutt (Paul), J.)