SUPROVAT MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Section 397/401/482 of the Code of Criminal Procedure praying for simultaneous trial of Sessions Case No. 66(6) of 2007 arising out of Krishnaganj P.S. Case No. 22 of 2001 dated 09.3.2001 under Section 302/34 I.P.C., now pending before the learned Additional Sessions Judge, Fast Track Court ? I, Krishnanagar, Nadia along with the other case being Krishnaganj P.S. Case No. 23 of 2001 dated 09.3.2001 now pending before the learned Chief Judicial Magistrate, Nadia Krishnanagar.

(2.) In Krishnaganj P.S. Case No. 22 of 2001 dated 09.3.2001 the F.I.R. was lodged by one Sabita Biswas alleging that on 09.3.2001 at about 2.30 P.M. she and her brother Narayan Mondal went to Pratappur village and in front of the house of Sachin Mondal the villagers of Pratappur, namely, Faring Mondal started altrercation with her brother. At that time Shanti Mondal, Subrata Mondal, Nemai Garai and the youngest son of the Sailen Mondal of the same village attacked Narayan Mondal with sharp cutting weapon and firearms. Faring Mondal took out a firearm and shot at Narayan Mondal, but, it did not hit him. Thereafter Shanti Mondal took out a firearm and fired 2/3 rounds, as a result of which Narayan Mondal sustained severe bleeding injury and fell down on earth. At that time someone assaulted Narayan Mondal on the head and nose with the help of sharp cutting weapon. After the receipt of the complaint the Krishnaganj P.S. Case No. 22 of 2001 dated 09.3.2001 was started under Section 302/34 I.P.C. and 25, 27 of the Arms Act.

(3.) The other case being Krishnaganj P.S. Case No. 23 of 2001 was started on the complaint of the NVF Kanailal Biswas of Pratappur Police Camp wherein it was alleged that the informant along with others were on duty in the police camp at Pratappur. On 09.3.2001 at about 2.30 P.M. they got information that some persons came to Pratappur village for creating disturbance. Thereafter, the informant along with two other personnel went to that village. After their arrival Narayan Gayen along with others tried to assault NVF Ashim Biswas on the head by means of a bamboo lathi and to snatch away the rifle. Blank fire was made by Sanyashi Sardar; thereafter one round was fired. Thereafter Narayan Mondal fell down on earth. At that time blank fire was made by the informant. The dead body of Narayan Mondal was lying near the temple for about one hour. Thereafter the inmates of the house of Narayan Mondal came there and threatened the informant and other personnel. Upon receipt of the complaint the Krishnaganj P.S. Case No. 23 dated 09.3.2001 was started. The charge sheet was submitted under Section 307 I.P.C. The P.S. Case No. 23 lodged by the NVF personnel was committed to the Court of Sessions and the learned Assistant Sessions Judge, Krishnanagar after consideration of the materials on record held that there was no sufficient ground for proceeding against the accused under Section 307 I.P.C. The learned Assistant Sessions Judge framed charge against the accused persons under Section 342, 353/34 I.P.C/ to which they pleaded not guilty and claimed to be tried. The learned Judge sent the case record to the learned Chief Judicial Magistrate, Nadia under Section 228(1)(a) Cr.P.C. for trial.