YOGENDRA MALAKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN the present case it appears that the post mortem of unknown woman was conducted in Musrigharai P.S. Case No. 62 of 1997 but later on the said unknown Woman was identified as Sunita Devi and the First Information Report came to be lodged at Samastipur Police Station. Samastipur police investigated the matter and later on filed the chargesheet against the accused persons. It appears that during the course of the trial the post mortem report was summoned, the Doctor who Conducted the autopsy was called as a Witness so also the Investigating Officer Was also summoned.

(3.) BEING aggrieved by the said order the informant has come to this Court, inter alia, submitting that the matter in which the evidence has been closed would show that for no lapses on the part of the informant or the prosecution agency, the evidence has been closed. On the other hand learned counsel for the defence/accused persons submits that in view of the report dated 4.5.2002 nothing further was required to be done in the matter and trial court was absolutely justified in closing the right to lead evidence.