SUSHIL KUMAR BARUA Vs. GOLOK CHANDRA KALITA

JUDGEMENT

(1.) The order under challenge in the present revision was passed by the learned Chief Judicial Magistrate, Nalbari, on 07.10.1994, directing issuance of summons to, amongst others, the accused petitioner under Ss. 343/330/34 IPC.

(2.) The material facts and chronology of events, which led to making of the present revision, may, in brief, be set out as follows:

(3.) I have heard Mr. J. Roy, the learned Counsel for the accused -petitioner, and Mr. D. Das, learned Additional Public Prosecutor, Assam.