Calcutta High Court (Appellete Side)
Jamat Sk vs Unknown on 28 November, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
28.11.2022 CRA 227 of 2020 Sl. 58 Court No.29 (AD) In the matter of: Jamat Sk.
... Appellant.
Mr. Manas Kumar Das ... for the appellant.
Mr. Saswata Gopal Mukherji, Ld. PP Mr. Partha Pratim Das Ms. Manasi Roy ... for the State.
The appellant claims that the appellant married the victim in fact, prior to the sentencing itself.
The police case is one of acid attack. Victim is a woman. Therefore, it is appropriate that the victim is informed as to the pendency of this appeal.
State is represented.
In such circumstances, State will submit a report as to whether the appellant and the victim are married or not. State will inform the victim as to the pendency of the appeal.
List the appeal on December 7, 2022.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)