MINA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal revision is directed against the order passed by the learned Addl. Sessions Judge (F.T.C.), Karimganj, in Sessions Case No. 62/2006 on 25.5.2010 thereby rejecting the prayer of the two Petitioners/witnesses to allow them depose further in the case.

(2.) Heard Mr. A.K. Goswami, learned Senior Counsel assisted by Mr. K.N. Suri, learned Counsel appearing for the Petitioners and the learned Public Prosecutor for the State.

(3.) The facts necessary for disposal of this Criminal Petition are as follows: