NILON CHANDRA Vs. SHIVA PRASAD CHAKRAVARTY

JUDGEMENT

(1.) This revision is directed against the order dated 18-7-2001 passed by the learned Sessions Judge, Karimganj in Criminal Revision No. 67(3) of 1998.

(2.) The facts leading to the present Criminal Revision in brief is that one Siva Kumar Chakravarty, the informant lodged an F.I.R. alleging commission of offence under Section 342/325, I.P.C. G.R. Case No. 772 of 1994 was registered and after investigation police submitted charge-sheet under Section 342/323/34, I.P.C.

(3.) The case was tried by the Judicial Magistrate, Karimganj and order of acquittal was passed on 11-6-96 mainly on the ground that the prosecution has failed to adduce evidence. Thereafter, the informant feeling aggrieved filed a revision being Criminal Revision No. 67(3) of 1998 before the Sessions Judge, Karimganj and by the impugned order allowed the Criminal Revision setting aside the order of acquittal and remanded the matter back to the Chief Judicial Magistrate, Karimganj for fresh disposal in accordance with law. Hence, the present Revision.