- (1.) The subject matter of challenge in the instant criminal revision is an order of framing charge under Sections 279, 427, 304, 304A of the Indian Penal Code.
(2.) The background facts of this case are as follows: "On 13.11.2008 at about 11.35, one Ajit Patra while was moving in a Motor Cycle towards Kona Crossing from Maity Para through NH 6, near Chamrile Oasis Hotel one Ambassador Car in high speed dashed the Motor Cycle from its back, as a result the said Ajit Patra suffered serious injuries and died at the spot. Following the aforesaid incident a case under Sections 279, 427, 304 of the Indian Penal Code was registered at Liluah Police Station and after completion of investigation police also submitted charge-sheet for the self-same offences. Thereafter, the case was committed to the Court of the Learned District and Sessions Judge, Howrah, where the petitioner was placed on trial and a charge was framed against him under Sections 279, 427, 304, 304A of the Indian Penal Code as aforesaid."
(3.) Heard the learned Counsel appearing on behalf of the petitioner as well as the learned Counsel appearing on behalf of the State. Perused the Case Diary containing the charge-sheet materials on the basis of which the impugned charges have been framed.;