BIKASH DAS Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS revisional application under Section 397 read with Section 401 of Cr.P.C., is directed against the order dated 25.08.2009 passed by learned Sessions Judge, South Tripura, Udaipur in Case No. ST 16(ST/U) 2008 where -under the learned Sessions Judge directed framing of Charge under Section 363 of IPC against the accused -petitioner Bikas Das alias Ranadhir Das to face trial in the court of learned Chief Judicial Magistrate, South Tripura, Udaipur.

(2.) HEARD learned Sr. counsel Mr. A.K. Bhowmik for the petitioner; learned P.P., Mr. A. Ghosh for the State -respondent and learned counsel Mr. D. Bhattacharji for the respondent No. 2.

(3.) BY the present revisional application, the said order dated 25.08.2009 has been challenged.