BELA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a criminal revision petition, filed under Sections 397/401 of the Cr.PC, challenging the judgment and order, dated 5.1.2009, passed by the learned Sub-Divisional Judicial Magistrate (M), Margherita, in GR Case No. 306/2006, acquitting the accusedrespondent.

(2.) I have heard learned counsel for the revision-petitioner, Mr. R.S. Mishra as well as learned counsel for the respondent No. 2, Mr. R. Ali. State respondent No. 1 is represented by learned Additional Public Prosecutor, Mr. M.P. Goswami.

(3.) I have also perused the records of the learned trial court including the impugned judgment as well as the evidence of the witnesses recorded by the learned trial court.