ROUSON ALI MOLLA & ORS Vs. STATE OF WEST BENGAL
LAWS(CAL)-2017-11-76
HIGH COURT OF CALCUTTA
Decided on November 23,2017

Rouson Ali Molla And Ors Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Joymalya Bagchi, J. - (1.) Mr. Ranadeb Sengupta, learned counsel appears for appellant no.5 Niamat Ali Molla in Criminal Appeal No. 226 of 1991.
(2.) It appears from the report submitted by the department that the appellant no. 1 Rouson Ali Molla and appellant no. 2 Islam Ali Molla in C.R.A. No. 226 of 1991 and appellant no. 1, Nausad Ali Molla in C.R.A No. 232 of 1991 are dead.
(3.) In view of the aforesaid report, we record that C.R.A. No. 226 of 1991 has abated so far it relates to appellant 1 and 2, that is, Rouson Ali Molla and Islam Ali Molla and C.R.A No. 232 of 1991 has abated so far as it relates to Nausad Ali Molla, appellant no.1 therein.;


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