MAHENDRA DEBNATH & ANOTHER Vs. DURJUDHAN DEBNATH

JUDGEMENT

(1.) Heard Mr. D.C. Sarma, learned counsel for the petitioners.

(2.) This revision has arisen from the order dated 10.4.92 passed by the Judicial Magistrate, First Class, Tinsukia in Case No. 177c of 1989 under sections 326/307/341 IPC, directing the petitioners to appear in person before the Court cancelling the representation by Advocate.

(3.) The petitioners are the accused and they are facing trial in the above mentioned case under the said sections. During the trial the petitioners filed an application for dispensing with the petitioner from appearance before the Court on the ground that both the petitioners are old, infirm and ailing persons and they have been under medical treatment and supervision since long and hence they could not appear before the Court in person and prays to allow them to be represented through their Advocate. But by order doted 7.9.90 the said petition was rejected by the trial Court and hence this revision before this Court.