SURESH CHANDRA GOSWAMI Vs. SURESH CHANDRA DEB NATH

JUDGEMENT

(1.) THIS is a Criminal Reference made by the learned Sessions Judge, Tripura, in Criminal Motion No. 136 of 1063 with a recommendation for setting aside the order of the Magistrate 1st Class, Sadar, D/ -19 -7 -63 passed in G. R. Case No. 973 of 1962.

(2.) THE facts leading up to this reference are as follows:

(3.) BEING aggrieved by this order the petitioner filed the revision petition before the learned Sessions Judge, Tripura and the learned Sessions Judge after hearing the counsel for the petitioner and the Government Advocate has made this reference for setting it aside.