IN THE MATTER OF: UTPAL MONDAL Vs. STATE

JUDGEMENT

(1.) In a sessions trial, while the appellant, Utpal Mondal, was convicted under Sections 302/498A IPC and sentenced to suffer rigorous imprisonment for life and rigorous imprisonment for three years respectively and to pay fines with default clauses, three other co-accused persons are the relations of the appellant were acquitted, approached this Court for engaging a Lawyer for preferring an appeal directly through the Welfare Officer, Dum Dum Central Correctional Home on his behalf against the impugned order of conviction and sentence and to prosecute the same at the costs of the State.

(2.) Accordingly, this Court engaged Lawyers from the High Court Legal Services Committee to take appropriate steps in this regard.

(3.) Against such order of conviction and sentence, the learned counsel for the appellant has filed a statutory appeal, which has already been admitted. Now, with the liberty granted by the Court admitting the appeal, the appellant has approached this Court for suspension of sentence and his release on bail.