SARDAR JAGJIT SINGH BHIMRA Vs. PARAG DUTTA

JUDGEMENT

(1.) THIS revision is directed against the order, dated 08. 06. 2007, passed in Complaint Case No. 517c/2004, whereby the learned Sub-Divisional Judicial Magistrate (S) No. 2, Guwahati, having found materials against the accused-petitioner, under Sections 418 and 420 IPC, had fixed, 25. 06. 2007, for framing of charges. This revision also impugns the order, dated 07. 05. 2008, passed in the case aforementioned, whereby charges, under Sections 418 and 423 IPC, have been framed against the accused petitioner.

(2.) HEARD Mr. J. C. Gaur, learned counsel for the petitioner.

(3.) IN the present case, the complainant examined himself as a witness. In his evidence, the complainant deposed as under :