AHMED MUSA LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Barbhuiya, learned counsel for the petitioner; Ms. S. Jahan, learned Additional Public Prosecutor for respondent no. 1, State of Assam and Ms. S.B. Choudhury, learned counsel for respondent no. 2.

(2.) The petitioner, in this criminal petition filed under Section 482 read with Section 397/401, Code of Criminal Procedure, 1973 ( the code and/or the CrPC , for short), has assailed an order dated 28.05.2019 passed by the Court of learned Sessions Judge, Hailakandi ( the revisional court , for short) in Criminal Revision No. 43/2018, whereby, the learned revisional court had set aside an order dated 23.08.2018 passed by the Court of learned Judicial Magistrate, First Class, Hailakandi ( the trial court , for short) in G.R. Case no. 700/2013. The revisional court, thereby had allowed further cross-examination of 2 (two) defence witnesses D.W.1 and D.W.2 - on payment of cost of Rs. 500/- to each of the said 2 (two) witnesses.

(3.) The facts which are necessary can be stated, in a nutshell, as follows :-