JAGANNATH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Agarwal, learned Senior Counsel assisted by Ms. P. Neog, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Addl. P.P. for the State.

(2.) This revision was initiated suo motu vide order dtd. 5/3/2012 in Criminal Appeal No. 254/2004 wherein this Court in para 6 of the judgment and order observed that '

(3.) Notices were issued to Jagannath Das (hereinafter referred to as the petitioner), to show cause, if any, as to why finding of acquittal, recorded by the learned trial Court in respect of the charge framed against him under Sec. 376(1) of the Indian Penal Code (IPC for short) be not set aside and the whole proceeding be not remanded to the learned trial Court with direction to take into account the unchallenged evidence of the prosecutrix, and render its finding in accordance with law. The Criminal Appeal No. 254/2004 was converted to this present Revision Petition No. 125/2012, pursuant to the Order dtd. 5/3/2012 in Criminal Appeal No. 254/2004.