MORIAN BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal revision is a glaring example of lackadaisical approach of the Trial Court as well as police authority causing delay of dispensation of justice in a criminal case and thereby violating the basic cannon of fundamental rights.

(2.) The learned Trial Judge took up the case against Sunil Singh alone for trial splitting the record as against the remaining accused persons as police failed to execute warrant of arrest and proclamation and attachment against them. The learned Trial Judge framed charge against the accused under Ss. 370/370A/373/376(2) of the Indian Penal Code and Sec. 6 of the Protection of Children from Sexual Offences Act against the above-named accused. When the charge was read over and explained to accused, the accused pleaded not guilty and accordingly, trial commenced. During trial the victim girl was examined by the learned Trial Judge and her examination in chief and cross-examination was concluded on 6/6/2017.

(3.) I have heard the learned Advocate for the petitioner and the learned Public Prosecutor-in-Charge.