CHANDRA PAL SINGH Vs. BHURA JATAV

JUDGEMENT

(1.) THIS petition is directed against an order dated 19.7.2011 passed by the Sessions judge, Morena, by which he declined to entertain the revision petition preferred by the petitioner as having no jurisdiction. The revision was filed against and order of cognizance in the matter by the Judicial Magistrate First Class, Jaura.

(2.) FROM the perusal of the orders passed by the Sessions in Criminal Revision No.0/11 and also by the order passed by the Special Judge (Atrocities) Morena in Case No. 1/2011, it appears that both the Courts have refused to entertain the revision on the ground that they have no jurisdiction to entertain the revision and other Court has jurisdiction to entertain and decide the revision.

(3.) THE Court of Session has been defined in Section of the Cr.P.C. and the Sessions Judge has been given wide power of revision while hearing the revision petition under Section Cr.P.C.