- (1.) This revisional application is directed against the judgment and order dated 8.8.2005 passed by the learned Additional Sessions Judge, First Court, Purulia in Criminal Revision No.37 of 2005 setting aside thereby the order dated 16.01.2004 passed by the learned Assistant Sessions Judge, Purulia in Sessions Case No.81 of 2002 who by his order transmitted the case under section 228(l)(a) of the Criminal Procedure Code to the learned Chief Judicial Magistrate, Purulia for disposal according to law.
(2.) A petition of complaint was lodged against the petitioner by the complainant alleging certain offences under section 148/149/326/327/341 IPC on the ground that at about 11 a.m. on 13.09.2000 the petitioner/accused took out an iron rod from one of his labourers and assaulted the complainant on his forehead causing thereby grievous bleeding injuries on his person and when the complainant fell down one of the labourers of the petitioner/ accused dealt a blow of lathi on the right hand of the complainant thereby causing fracture injury on his hand.
(3.) The petition of complaint as aforesaid became the FIR via section 156(3) Cr. PC and the Purulia Town Police Station submitted chargesheet against the petitioner on 30.11.2000 under sections 341/323/326/307 IPC.;