PABITRA KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS revision is directed against the order, dated 03. 05. 2008, passed by the learned Chief Judicial Magistrate, Cachar, Silchar, in C. R. Case No. 2598/1996, allowing the complainant's prayer for examining, as a witness, one Smti. Jonali Deka, by invoking the provisions of Section 311 Cr. P. C.

(2.) THE material facts, leading to the present revision, may, in brief, be set out as follows:

(3.) I have heard Mr. J. M. Choudhury, learned Senior Counsel, appearing on behalf of the accused-petitioner, and Mr. K. Munir, learned Additional Public Prosecutor, Assam.