PRADIP DAS Vs. UMA SARKAR

JUDGEMENT

(1.) This criminal revision petition is filed, under Section 397, 401 and 482 of the Code of Criminal Procedure, challenging the legality, propriety and correctness of the judgment and order, dated 05-05-2009, passed by the learned Additional Sessions Judge, FTC, Biswanath Chariali, in Criminal Revision No. 38(S-3) of 2007, setting aside the judgment and order, dated 20-06-2007, passed by the learned Sub-Divisional Judicial Magistrate (M), Biswanath Chariali, in Misc. Case No. 9/2006, under Section 125 of the Cr.P.C.

(2.) I have perused the revision petition. I have also gone through both the judgments as well as the records of learned trial Court including the evidence of the parties.

(3.) I have heard Mr. N.N. Upadhyaya, learned counsel for the revision petitioner and Mr. D. Das, learned counsel for the sole respondent.