GEETA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bhattacharjee, learned senior counsel appearing for the petitioner and learned public prosecutor for the State.

(2.) The petitioner has challenged the dated 27.8.1995 passed by the Chief Judicial Magistrate, Kamrup, Gauhati in Latashil P.S. Case No. 70/95 under section 302 Penal Code (State Vs. Bhagya Kalita & Ors.) so far as the order relates to her.

(3.) Let the records be called for.