Calcutta High Court (Appellete Side)
(State vs Kamal Chandra Biswas) Framed Charge on 8 July, 2010
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
1 08.07.2010
C.R.R. 2415 of 2008 The Learned Additional Sessions Judge Fast Track 6th Court, Malda, in Sessions Case No. 128 of 2008 (State vs. Kamal Chandra Biswas) framed charge under section 302 IPC on 12th June, 2008 and fixed a schedule for examination of witnesses. It is this order which is under challenge in this revisional application on the ground that the victim had died a natural death.
This application was filed on 14th July, 2008 but the same was never moved. No one appeared for the petitioner when the matter was called on today for hearing.
This Court is of the view that whether the victim died naturally or the death was caused by the petitioner can only be ascertained only at the trial. There is no scope for any interference at this stage.
This application is, therefore, dismissed.
Let a copy of this order be forwarded to the Learned Trial Court for information. The Learned Trial Court is expected to complete the trial if not completed at the earlier.
(Girish Chandra Gupta, J.) bd.
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