- (1.) THE petitioner has challenged the Judgement and Order dated September 21, 2006 passed by the learned Additional Sessions Judge, Fast Track Court, Bankura acquitting the opposite party nos.2 to 5 herein from the charge of committing offence punishable under sections 498A and 304B/34 of the Indian Penal Code.
(2.) THE prosecution case is to the effect that the victim, Rina was married to opposite party no.2, Srimanta Gorai, on April 19, 2005 and within a couple of months of her marriage, i.e. on January 31, 2006, she died under unnatural circumstances at Amar Kanan Hospital; on February 24, 2006 PW 5, Parimal Mondal, brother of the victim, lodged the FIR.
(3.) CHARGE sheet was filed against the opposite parties /accused persons under sections 498A and 304B/34 of the Indian Penal Code. The case, being a session triable one, was committed to the court of Sessions, Bankura and was transferred to the court of the learned Additional Sessions Judge, Fast Track Court, Bankura.;