BHARAT GOHAIN Vs. STATE OF ASSAM AND ANR.

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the petitioner as well as Mr. B. J. Dutta, learned Additional Public Prosecutor, Assam appearing for the State/ respondent No. 1.

(2.) This petition under Section 482 Cr. P. C. , filed by the petitioner Sri Bharat Gohain, who is arrayed as an accused in Sessions Case No. 181 (T)/2015 of the Court of learned Additional Sessions Judge (F. T. C. - 2), Tinsukia, is preferred for setting aside and quashing the order, dated 01. 10. 2019 passed therein.

(3.) The petitioner/accused filed petition No. 1936/19 dated 09. 08. 2019 in the Court of learned Additional Sessions Judge, at Tinsukia under Section 311 Cr. P. C. praying for allowing further examination of P. W. 6, Sri Padma Kanta Handique and P. W. 15, Sri Nageswar Kalita on the ground that some very important aspects of the case were omitted to be asked to the said witnesses for clarification resulting in failure of justice.