RAMJAN MOLLAH Vs. STATE OF WEST BENGAL
LAWS(CAL)-2020-9-19
HIGH COURT OF CALCUTTA
Decided on September 15,2020

Ramjan Mollah Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Joymalya Bagchi,J. - (1.) The appellant has challenged his conviction and sentence in respect of offence punishable under Section 376(2)(f) of the Indian Penal Code.
(2.) Nobody appears for the appellant.
(3.) Mr. Aniket Mitra, learned Advocate is requested to assist the Court as amicus curiae.;


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