HAZRAT ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AR Sikdar, learned counsel for and on behalf of the petitioner and Mr. D. Das, learned Additional Public Prosecutor, Assam, for the respondent State as well as Mr. H. Das, learned counsel for the respondent No.2.

(2.) The present revision petition is preferred against the judgment and order dated 23.11.2009 passed by the learned Assistant Sessions Judge, Goalpara in Sessions Case No. 05/2009 whereby the accused has been acquitted from the charge under Sections 366(A)/376 IPC.

(3.) The petitioner is the informant in the present case and it may be noted that State has not come forward to challenge the order of acquittal against the accused by challenging the impugned judgment of acquittal.