LOB DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred against an order dtd. 1/8/2023 passed by the learned Additional Sessions Judge, 1st Court, Katwa in S.C. case no.77 of 2008 arising out of Katwa PS case no.177 of 2008 dtd. 22/6/2008 under Ss. 376 and 420 of the Indian Penal Code.

(2.) The petitioner's/accused's case is that the de facto complainant/Sasadhar Das lodged a written complaint, stating inter alia that his daughter / Victim Girl fell in love with the present petitioner. The petitioner used to stay in his maternal uncle's house at Jagadanandapur, Katwa. At that time his daughter was 17 or 18 years old and later the complainant came to know that due to intimacy and a promise to marry, his daughter was in a physical relationship for which she conceived.

(3.) On the basis of the said complaint, the case in the present revisional application was registered. On completion of investigation, the investigating agency filed charge sheet under Ss. 376 and 420 of IPC. Charge was also framed under the said Ss. and the trial commenced. During cross- examination, the victim girl specifically agreed to undergo a paternal test for herself and her son to prove that Dasarath is the son of the petitioner.