SANJAY KUMAR MANDAL, SON OF LATE JATU MANDAL, RESIDENT OF VILLAGE MADANSAHI SOTI CHOWKI KHUTAHARI, P.O. BARA MADANSAHI, P.S. BORIO(JIRWABARI), DISTRICT Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioner has prayed for quashing the order dated 30.01.2014, passed by the learned Principal Sessions Judge, Sahibganj in S.C. Case No. 204A/2005 ( Borio Girwarbari P.S. Case no. 43 of 2004), whereby and where under the evidence of P.W-1-Nilam Devi @ Nimo Devi and P.W-2-Urmila Devi had been expunged.

(3.) The prosecution story based upon the fardbeyan of the informant-Urmila Devi is to the effect that on 22.03.2004, her step mother in law with the help of her step brother in law administered poison to her son and when he was taken to the doctor, he was declared dead.