SHANTAVVA AND IRANNA Vs. HANUMANTAPPA

JUDGEMENT

(1.) THIS petition is filed under Section 482 of Cr.P.C. questioning the order of the Sessions Judge by which the Revision Petition filed under Section 397 of Cr.P.C. by the respondent has been allowed and the order in favour of the petitioners has been set aside. -The learned counsel for petitioners submits that petition under Section 482 of Cr.P.C. is filed in view of the bar created by explanation to Section 397 of Cr.P.C. that when a revision is preferred to the High Court or a Court of Sessions, second revision is not maintainable. This view urged by the learned counsel is incorrect.

(2.) SECTION 397 of Cr.P.C. reads thus: - 397. Calling for records to exercise powers of revision. -