ASLAM MUNSI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner is the de facto complainant of the Habra P.S. Case No. 20 of 2006, the said FIR has now culminated in Sessions Trial No. 2(9) 07 and pending before the Learned Additional Sessions Judge, Fast Track, 3rd Court, Barasat, where the opposite party nos. 2 and 3 have been facing their trial on a charge under Sections 323/325/307/304 of the Indian Penal Code. In the said trial, the 2 court below because of non-availability of the witnesses closed the prosecution evidence and fixed a date for examination of the accused under Section 313 of the Code of Criminal Procedure.

(2.) AGGRIEVED by the closer of the prosecution evidence and fixing the trial for examination of the accused under section 313 CrPC, the defacto complainant has moved this criminal revision.

(3.) HEARD the learned Counsel appearing on behalf of the parties. Perused the impugned order as well as the other materials on record.