PANKAJ KUMAR MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present petitioners have been facing their trial before the Learned Additional Sessions Judge, Jangipur of a charge under Sections 304/326/355/34 of the Indian Penal Code and Sections 3/4 of the Indian Explosive Act.

(2.) In course of trial just before the argument was commenced, the prosecution filed an application under Section 311 of the Code for summoning the scribe of the First Information Report for the purpose of proving his signature therein. At the same time, the defence also filed certified copies of the First Information Report and charge-sheet relating to a case which, according to the defence, started over the self-same incident. While the Learned Judge allowed the prayer of the prosecution, rejected the petitioners prayer, hence this criminal revision.

(3.) Heard Mr. Sandipan Ganguly, learned advocate appearing for the petitioners as well as Mr. Tirthankar Ghosh, learned advocate appearing for the State. Perused the impugned order and other materials on record.