MD ALI NEWAZ Vs. STATE OF ASSAM

JUDGEMENT

(1.) Challenging the legality ,validity and justifiability of the impugned order dated 13.7.2010 passed in Sessions Case No. 39(N)/09 by the learned Addl. District Sessions Judge, (FTC), Sankardev Nagar Hojai, the accused Petitioner has filed this revision petition under Section 401 of the CrPC.

(2.) Heard Mr. M. A. Sheikh, learned Counsel appearing for the accused/Petitioner. Also heard B. Gogoi, learned Addl. Public Prosecutor for the State of Assam and Mr. S. Rahman, learned Counsel appearing for the informant/victim.

(3.) The accused/Petitioner is facing trial of a sessions case filed by the Respondent No. 2, alleging commission of offence punishable Under Section 447/376 IPC, on the basis of a complaint filed by the Respondent No. 2.