Shivakant Prasad, J. - (1.) Being aggrieved by the judgment and order dated 25th February, 2016 passed by the learned Additional Sessions Judge, Bolpur, Birbhum in Criminal Appeal No. 02 of 2016, the petitioners have preferred this revisional application under Section 397/401 read with Section 482 of the Code of Criminal Procedure. Shorn of unnecessary details, the prosecution case leading to the instant revision is that on 11.9.1999 at about 20.05 hours one Salehar Bibi wife of late Sk. Gaju of Uchkaran Gram Panchayat lodged one written complaint before the Officer-in-charge of Nanoor P.S. alleging inter alia that on 09.9.1999 at about 7.00 P.M. when her son Sk. Mukto was taking Muri in her house one Alima Bibi D/o. Sk. Alauddin came to her house and asked her son that Alima's "ABBA" was calling him. Accordingly, Sk. Makto went to the house of Alima. Her father, mother, sister and chachi (aunt) gave proposal to Sk. Mukto to marry Alima and when Sk. Mukto refused to marry Alima and was about to leave the place, her father forcefully restrained him and Alima threw acid on the face of Sk. Mukto. Some villagers took Mukto to local police station and made arrangements for his treatment. On the basis of written complaint Nanoor P.S. Case No. 56 of 1999 dated 01.9.2011 under Sections 341/325/326/34 IPC was started and after investigation. I.O. submitted charge-sheet against the accused persons (hereinafter called as the petitioners) under Sections 341/325/326/34 IPC.
(2.) The petitioners were placed on trial for charges under Sections 341/325/326/34 IPC before the Court of ACJM, Bolpur, Birbhum on 13.6.2008 to which they abjured the guilt and claimed to be tried.
(3.) Prosecution to substantiate charges against the petitioners, examined as many as witnesses including the injured. After closure of prosecution evidence petitioners were examined under Section 313 Cr.P.C.;