GOUTAM PRASADI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. K. Biswas, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned counsel appearing for the respondent.

(2.) This criminal revision petition, filed under Section 401 read with Section 397 of the Code of Criminal Procedure, 1973 (in short, hereinafter referred to as Cr.P.C.) is directed against the order dated 26.08.2004 passed by the learned Additional Sessions Judge, Belonia, South Tripura in ST 29 (ST/B) 2004.

(3.) On completion of the investigation in Belonia Police Station Case No.53 of 2002 as was registered under Sections 493/376/506 of the Indian Penal Code (in short, IPC), the charge-sheet was filed against the petitioner and having been committed to the learned Court of Sessions, the case was fixed on 26.08.2004 for discussion of charge under Section 226 Cr.P.C.