ALI ZAIED ALSHID Vs. BABITA KHATUN

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also none has appeared on behalf of the sole respondent.

(2.) The present revision petition has been instituted, by the petitioner, herein assailing the judgment and order dtd. 18/6/2012 passed by the learned Sessions Judge, Goalpara, in C.M. No. 47/2010.

(3.) The facts leading to the institution of the present Criminal Revision Petition is noticed as under: