Tapash Mookherjee, J. - (1.) The present revisional application under Sec. 482 of the Code of Criminal Procedure is for quashing the charge sheet being Charge sheet No. 456 of 2012 dated 15th July, 2012 under Sec. 306 of the Indian Penal Code corresponding to Kotwali Police Station Case No. 570 of 2008 dated 29th September, 2008.
(2.) The facts leading to the submission of the aforesaid charge sheet in short may be summarized as follows: One Koyel Pal was a student of Class - IX of St. Merry's School, Coochbehar. On 23.9.2008 she was called in the chamber of the principal of the school, Sister Lily, the accused in the aforesaid case along with another student named Diptakshi Chaki for certain misconducts allegedly committed by those two students and both of them were allegedly scolded by Sister Lily and Koyel was allegedly assaulted also, by the Sister Lity.
(3.) Koyel narrated all those incidents to her parents on that day. Koyel attended her classes on three days thereafter. On 3rd day, i.e., on 26.9.2008 Koyel committed suicide after return to house from School by taking poison in her own house when she was staying alone and her parents were in their respective offices.;