RANJEET SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS revision under Section 397 read with Section 401 of Cr.P.C. has been filed by the petitioner challenging the order dated 16.09.2010 passed by 3rd Additional Sessions Judge, Bhind in Sessions Trial No. 173/2010, by which the learned Additional Sessions Judge has acquitted the respondent No. 2 under Sections 325, 333 and 353 of IPC and directed to institute a criminal complaint under Section 193 of IPC before the Chief Judicial Magistrate, Bhind, against the petitioner/complainant.

(3.) HOWEVER , the learned Trial Court has held that the petitioner Ranjeet Singh has been prima facie guilty of giving false evidence. Therefore, he was given a notice to explain his position which he refused to answer. The learned Trial Court then ordered to file a complaint before Chief Judicial Magistrate under Section 193 of IPC against the complainant/petitioner.