MD YUSUF ALI Vs. SAHABUDDIN & ANOTHER

JUDGEMENT

(1.) Heard Mr. IA Hazarika, learned counsel for the petitioner. Also heard Mr. K. Munir, learned Addl PP, appearing for the respondent No.2 - State of Assam.

(2.) This revision was filed as far back as on 12.1.2004. Notice was issued vide order dated 19.12.2005 making it returnable within six weeks. Notice so issued was served upon respondent No. 1 as per office note dated 23.12.2006. The matter was never listed for Admission but it has been listed for hearing in the regular list. As the matter was not admitted, the records were not called for.

(3.) This revision has been filed under section 401 read with section 482 of the Crimial P.C. against the judgment and order dated 6.6.2003 passed by the learned Sessions Judge, Karimganj in Sessions Case No.25/2003 acquitting the accused-OP No. 1 under section 366, Penal Code framed against him.