Debiprasad Sengupta, J. - (1.) In the present application the petitioners have challenged an order dated 11.6.2003 passed by the learned Additional Sessions Judge, 2nd Fast Track Court, Alipore in Sessions Trial No. 2(6) 2003 thereby framing charge under sections 302/34/498A of the Indian Penal Code.
(2.) Over the incident of death of one Samsunnehar Bibi Bishnupur P. S. Case No. 106 dated 13.4.98 was registered under sections 498A/302/34 of the Indian Penal Code on the basis of a complaint lodged by one Humayun Mollah (present O. P. No. 2) against the present petitioners.
(3.) Petitioner No. 5 herein also lodged a complaint before the learned S. D. J. M. on the death of his wife Samsunnehar Bibi. Said complaint was forwarded to Bishnupur police station and was registered as Bishnupur P. S. Case No. 170 dated 22.6.98 under sections 149/302/120B/34 of Indian Penal Code against the present Opposite Party Nos. 2 to 8.;