Calcutta High Court (Appellete Side)
An Application For Admission Of Appeal ... vs Ramprasad Murmu @ Rupchand @ on 13 September, 2013
Author: Tapen Sen
Bench: Tapen Sen
1 13/09/2013 (AB) 28 C.R.A. 695 of 2013 In the matter of : An Application for Admission of Appeal under Section 374(2) of the Code of Criminal Procedure, 1973 filed on 27/08/2013 And In the matter of : Ramprasad Murmu @ Rupchand @ Rupai Murmu & Anr.
......Appellants.
Mr. Mahadeb Khan ... For the Appellants. Learned Counsel for the Appellants is granted leave to cure the defects as pointed out.
This Appeal will be heard. Admit. Call for the Records upon issuance of usual Notices. Leave granted to the Appellants to pray for bail upon Notice to the State. Let realization of fine be stayed pending hearing of the Appeal.
(Tapen Sen, J.) (Mrinal Kanti Sinha, J.)