JOYTILAL CHAKRABORTY Vs. DIPAK DUTTA

JUDGEMENT

(1.) This revision is directed against an order of acquittal passed by the Additional Sessions Judge 8th Court, Alipore, 24 Parganas S. T. 4(6) 87 by S.C. 22 (4/87) dt. 4-5-89 Under S. 306/489A I.P.C.

(2.) The prosecution case in brief is thus :-

(3.) The revision petitioner went to Maniktala Police Station on 26-5-86 and submitted a written complaint at 18-05 hours, vide Ext. 2, which was treated as F.I.R., stating that these respondents had abetted Mamata for the commission of suicide as a result of which she put an end of her life, which was registered under S. 306 I.P.C. and investigation immediately followed. During investigation, the respondents were arrested, the witnesses were examined and after conclusion of the investigation charge-sheets had been submitted against the respondents.