JOSEPH ZHIMOMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Joshua Sheqi, learned counsel for the petitioners. Also heard Mr. K. Angami, learned Public Prosecutor for the State of Nagaland. None appears for the respondent No. 2 (the informant).

(2.) This Criminal Revision Petition has been registered on filing of an application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 by the petitioners, namely, Shri Joseph Zhimomi and Shri Tokhuvi Sheqi impugning the judgment dtd. 28/2/2022 passed by the learned Sessions Judge, Kohima in Criminal Appeal No. 1/2022 and order dtd. 25/1/2022 passed by the learned Judicial Magistrate, 1st class, Kohima Nagaland in G.R. Case No. 120/2018.

(3.) The facts relevant for adjudication for this Criminal Revision Petition, in brief, are as follows:-