UTTAM KUMAR PRAMANIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS revisional application has been directed against the order dated 22. 05. 08 passed by the learned Additional District and Sessions Judge, Fast Track, 2nd Court, Rampurhat, Birbhum in S. C. Case No. 30/07 whereby charges were framed under Sections 498a/306, I. P. C. against the petitioner namely, Uttam Kumar Pramanik.

(2.) HEARD the learned Counsel appearing for the petitioner and the learned Counsel appearing for the State.

(3.) FOLLOWING the registration of a case under Section 498a/306, I. P. C. against Smt. Gita Rani Pramanik, who happens to be the mother-in-law of the deceased Chumki Pramanik, the accused Smt. Gita Rani Pramanik was arrested. In course of investigation, several witnesses were examined. The Investigating Officer also took the pain of collecting the post mortem report and other medical papers. Eventually, on completion of investigation, charge sheet under Section 498a/306, I. P. C. was submitted. The case was duly committed to the Court of Sessions in view of prima facie allegations under Section 306, I. P. C. being levelled against Smt. Gira Rani Pramanik. On perusal of materials on record, the learned Court of Sessions framed charges under Sections 498a/306, I. P. C. against Smt. Gita Rani Pramanik. In course of trial, as many as 11 witnesses were examined. Applying the provision as contained in Section 319 of the Code, the learned Court of Sessions summoned the petitioner Uttam Kumar Pramanik as an accused.