RAJIB LOCHAN SHAW Vs. JOGESH CHANDRA DAS GUPTA

JUDGEMENT

(1.) This is a Reference by the Additional District Magistrate of Mymen-singh recommending that the case may be ordered to be committed to the Court of Sessions for trial.

(2.) The complainant supports the Reference and the accused opposes it.

(3.) The case commenced in February 1923 in the Court of the Deputy Magistrate of Tangail and involved charges against the accused under Secs.408 and 477-A of the Indian Penal Code.