D.C. PAUL GROUP CONSTRUCTION Vs. KIRAN RAY

JUDGEMENT

(1.) The Court:

(2.) This is an application challenging a judgement and order dated 04.12.2019 passed by the learned Additional Sessions Judge, 1st Fast Track Court, Bichar Bhavan, Calcutta in Criminal Revision No. 100 of 2018, thereby dismissing the revision and directing the learned trial court to re-examine the accused under section 313 of the Code afresh and to write a fresh judgement after hearing both the parties.

(3.) Affidavit of service filed on behalf of the petitioner is taken on record.