ANIRUDH DHANDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision Petition is directed against the order dated 12.9.95 passed in Sessions Case No. 54(S)/95 whereby the learned Additional Sessions Judge framed charges against both the petitioners u/s 376/326/201 of the Indian Penal Code.

(2.) I have heard Shri A.K. Bhattacharyya, the learned senior counsel for the revision petitioners and Mrs. K. Deka and Shri J. Singh, the learned PPs, Assam.

(3.) This case has a chequred history. It would appear that the case was initially investigated on two occasions by the State Police and on both the occasions the police submitted final report. The matter was also referred to the CID for investigation and the CID also submitted final report. Eventually, the teamed Chief Judicial Magistrate, Sonipur by order dated 21.4.95 rejected the third final report submitted by the CID and decided to proceed with the case. Accordingly, process was issued to both the petitioners. Eventually, the learned Additional Sessions Judge framed charges as stated above.