SUCHARITA SANTRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revisional application has been preferred against an order dtd. 1/7/2019 passed by the Learned Additional Sessions Judge, Fast Track Court - II, Howrah, in S.T. No. 177/2017 arising out of Howrah Police Station Case No. 482/15 dtd. 18/7/2015 under Sec. 376 of the Indian Penal Code, whereby the said Learned Court was pleased to observe that charge should be framed under Sec. 376/511 of the Indian Penal code as against the accused instead of Sec. 376 of the Indian Penal Code as per the Charge Sheet submitted.

(2.) The petitioners case is that the petitioner had been working as Teacher-in-Charge in National Institute of Open Schooling (NIOS) which operates and functions at the Maria's Day School Complex at 11/6, Grand Trunk Road (S) and 2, Gopal Gobinda Bose Lane, Howrah-711101, since the year 2001.

(3.) The Petitioner was stunned and severely traumatized by such sudden outrageous and heinous act and she somehow managed to escape from the clutches of the Opposite Party No. 2 and reported the entire incident to the Principal of the School.