PULIN BEHARI BISWAS Vs. THE STATE

JUDGEMENT

(1.) THIS is a Criminal Reference made by the learned Sessions Judge, Tripura, in Criminal Motion No. 25 of 1964 with a recommendation for setting aside the orders dated 9 -12 -63 and 10 -1 -64, passed by the Magistrate First Class, Sadar in G. R. Case No. 741 of 1961.

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

(3.) BEING aggrieved by this order of learned Magistrate, the petitioner filed a revision petition in the Court of learned Sessions Judge and he has made this reference.