- (1.) IN the instant criminal revisional application, the petitioners challenged an order passed by the Learned Additional Sessions Judge, Kandi in connection with sessions Trial No. 28 of 2004 whereby the Learned Judge altered the charge under Sections 498a/306 of the Indian Penal Code to a charge under Sections 498a/302 of the Indian Penal Code.
(2.) HEARD Mr. Navanil De, learned advocate, appearing on behalf of the petitioners and Mr. Kashem Ali Ahmed, learned advocate, appearing on behalf of the State. Perused the impugned order as well as other materials on record.
(3.) IN connection with the aforesaid Sessions case, the present petitioners were facing their trial for offences punishable under Sections 498a/306 of the Indian Penal Code for subjecting Mamtaz Begum to cruelty during her lifetime, being her husband and his relations and also for abetting her to commit suicide. In course of the aforesaid trial, till date 12 witnesses have been examined out of total 19 charge-sheeted witnesses.;