NAUSAD MIA Vs. ASHOK LEYLAND FINANCE

JUDGEMENT

(1.) HEARD Mr. S.M. Chakraborty, learned senior counsel assisted by Mr. S. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the respondent No. 2, the State of Tripura. None appears for the respondent No. 1 despite due notice from this Court.

(2.) BY this revisional petition, filed under Section 397 read with Section 401 of the Cr.P.C. the judgment and order dated 24.09.2010 delivered in Criminal Appeal No. 19(3) of 2009 passed by the Addl. Sessions Judge, West Tripura, Agartala, Court No. 3 has been called in question.

(3.) THE essential facts forming the prosecution case may be encapsulated as under: