APARAJITA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr, J. M. Choudhury, learned senior counsel for the petitioner and Mr. D, Das, learned Public Prosecutor.

(2.) This revision is directed against the order dated 31.3.2005 passed by the Sessions Judge, Kamrup, Guwahati in Sessions Case No. 132(K)/2004 whereby charge under Section 419 IPC has been framed against the petitioner Aparajita Nath.

(3.) The prosecution allegation, in brief, is that on 11.1.99 the petitioner along with one Sidhartha Rai went to Sacred Home Nursing Home for the purpose of abortion and at that time she identified herself as Anita Rai although she knew that she is not Anita Rai but she is Apanajita Nath.