DHARM VIR Vs. NEMWATI

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against the order dated 2-6-2000 passed by Sri Dhani Ram, Special Judge, SC/ST Act, Pilibhit allowing the revision filed by opposite party No. 1 against the order of the Magistrate dated 10-11-1997 whereby accused/applicant was acquitted of the offences punishable under Section 406, IPC and under Sections 3/4 of the Dowry Prohibition Act.

(3.) Undisputedly the case before the learned Magistrate proceeded on a complaint filed by opposite party No. 1 which ultimately resulted into acquittal of the applicant. Against this order of acquittal opposite party No. 1 filed revision before the Sessions Judge which has been allowed by the impugned order and the case has been sent back to the trial Court for a fresh decision in the light of observations made in the body of order.