MOHD. MAJHARUL HOQUE MONSUR Vs. MIR KASHIM CHY

JUDGEMENT

(1.) This Criminal Revision, at the instance of the accused Mohammad Mazharul Haque Monsur, is directed against the order dated 13.05.2013 passed by the learned Joint Metropolitan Session Judge of the 4th Court, Chittagong in Sessions Case no. 2864 of 2011 arising out of C.R. Case No. 935 of 2011.