JAGJIT SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This criminal revision is directed against the order dated 05.09.2019 passed by the Learned Additional Sessions Judge, 5th Court, Barasat, North 24 Parganas in Session Trial No.10 of 2018 arising out of Baguiati Police Station, Case No.342 of 2017 dated 05.05.2017, under Sections 370/370A(2)/506(2)/370(3)/120B of the Indian Penal Code.

(2.) By the impugned order dated 05.09.2019, the Learned Trial Judge rejected the prayer of the present petitioner under Section 311 of the Code of Criminal Procedure for recalling prosecution witnesses i.e.P.W.Nos.1 to 5.

(3.) A charge-sheet bearing no.664 of 2017 dated 31.07.2017, under Sections 370/370A(2)/506(2)/370(3)/120B of the Indian Penal Code was submitted against the present petitioner and four others. Charges have been framed under the above mentioned Sections against the present petitioner and others.