Rongon Mukhopadhyay , J. - (1.) Heard Mr. Naveen Kr. Jaiswal, learned counsel appearing for the petitioners and Mr. Rakesh Kumar, learned A.P.P.
(2.) This application is directed against the order dated 17.07.2013 passed in Criminal Revision No. 30 of 2013 by the learned Additional Sessions Judge - II, Bokaro whereby and whereunder the prayer for setting aside the order dated 26.10.2012 passed by the learned S.D.J.M., Bokaro in C.P. Case No. 452 of 2012 by virtue of which cognizance has been taken for the offences punishable under Sections 304(B)/34 of the Indian Penal Code and Sections 3/ 4 of the Dowry Prohibition Act has been rejected.
(3.) It has been stated by the learned counsel for the petitioners that the husband and some of the accused had already been put to trial and while the husband was convicted and the other accused persons were acquitted from the charge levelled against them. Learned counsel submits that the informant had filed a separate application before this Court challenging the order of acquittal passed against the other accused persons barring the husband and also for enhancement of the sentence awarded to the husband. Learned counsel further submits that the husband of the deceased was imposed sentence under Section 302 of the Indian Penal Code to rigorous imprisonment for life and so far as the other applications preferred by the informant is concerned, the same was dismissed by this Court. Learned counsel submits that the petitioners are the distant relatives of the deceased and since some of the accused persons similarly situated have already been acquitted by the learned trial court which has been affirmed up to this Court the same treatment should be meted out to the petitioners.;