SANTOSH GORAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An order of the Sessions Judge, Purulia, dated August 8, 2016, in Sessions Case No. 32/2016, is under challenge in this revision. The order inter alia has rejected petitioner's prayer for further investigation.

(2.) Severe burn injuries and consequent hospitalization of his sister prompted the present petitioner, to lodge a FIR, being Balarampur P.S Case No. 60/2015 dtd. 30/9/2015, under Ss. 498A/326/307/34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act. Subsequent death of her, had led Sec. 302 of the IPC, to be added in the array of charges, against the accused persons/opposite parties. Charge sheet was submitted by police on December 31, 2015. That was submitted against the husband under Sec. 302, 304B and 498A of the IPC and Sec. 3 and 4 of the Dowry Prohibition Act. Against the rest of the FIR named accused persons, police could found materials of offence under Sec. 498A of the IPC and Sec. 3 and 4 of the Dowry Prohibition Act and only those were alleged against all the rest of the FIR named accused persons, excepting the husband.

(3.) The Court took cognizance of offences on January 3, 2016. The case was thereafter committed to the Sessions Judge, for trial, after completion of the statutory formality of service of copies of documents relied on by the prosecution, to the accused persons.