SIDDARTHA GHOSH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. D. R. Saikia, appearing for the petitioner. Also heard Mr. T. Islam, learned counsel appearing for the respondent.

(2.) This is a petition filed under Section 482 of the Cr.P.C., praying for setting aside and quashing of the judgment dated 28.03.2019, passed by the learned Additional Sessions Judge No. 1, Kamrup (M), Guwahati, in Criminal Appeal No. 203/2017.

(3.) For better appreciation of this revision petition, the facts which lead to filing of the case against the petitioner may be stated as under.