PUNAM RANI GARG Vs. MANOJ GARG AND OTHERS

JUDGEMENT

(1.) This is a criminal revision petition, filed under section 379/401 read with section 482 of the Cr.PC, challenging the legality, propriety and correctness of the judgment and order, dated 18.3.2014, passed by the learned Sessions Judge, Kamrup (M), Guwahati, in Criminal Appeal No. 1/2014 and for setting aside the said judgment.

(2.) I have perused the petition and the ground stated therein. I have also perused the additional affidavit filed by the petitioner.

(3.) I have heard Mr. S.P. Roy, learned counsel appearing on behalf of accused-petitioner, and Mr. A. Sattar learned counsel for the respondent Nos. 1 to 5. I have also heard S.H. Bora, learned Additional Public Prosecution for State respondent No. 6.