DEBASISH GANGULY Vs. MANISHA DASGUPTA & ORS

JUDGEMENT

(1.) Affidavit of service filed in Court be kept on record.

(2.) The impugned order No. 50 dated 5.5.18 passed by the learned Additional Sessions Judge Fast Track Court-2, Barasat, North 24-Paraganas in S.T Case No. 8(4) of 2014 rejecting the application of the revisionist under Section 73 of the Evidence Act, 1872 is the subject of assail in this revisional application under Section 401/482 of the Code of Crimonal Procedure.

(3.) The deceased being uncle of the revisionist suffered death committing suicide sometimes in September 2012. The deceased left behind a suicidal note which was collected by the investigating agency in course of investigation. The revisionist made an application dated 15.9.17 under Section 73 of the Evidence Act for comparison and report by hand writing expert upon furnishing two documents, one being deed of sale dated 29.4.03 and the other being a deed of gift dated 21.6.79 bearing signature of the deceased to unveil the truth behind the death of the deceased.