S.J. Mukhopadhaya, J. - (1.) This application has been preferred by the petitioner against the order dated 11th March, 2003, passed by learned A.D.J., Chatra in S.T. No. 246 of 1994, whereby and where under charges under Sections 304B and 94, Indian Penal Code have been framed against the petitioners.
(2.) The grievance of the petitioner is that the charges have been framed by the Court below without considering the material on record and without application of mind.
(3.) Counsel for the petitioners submitted that deceased admittedly committed suicide. It is further submitted that in Paragraph no. 19 of the case diary it has come that the suicidal note has been left by the deceased. From that part of the case diary and other materials, available on record, no charge can be framed for the offence under Sections 304B and 34 of Indian Penal Code.;