INDRABAI AND ANOTHER Vs. GOVINDRAM SHARMA

JUDGEMENT

(1.) This revision is directed against the order dated 2-1-1982 passed by the 4th Additional Sessions Judge, Ujjain in Criminal Revision No. 7/81 arising out of the order dated 5-12-1980 passed by the Judicial Magistrate, First Class, Khachord in Criminal Case No. 97 of 1979 (164/76).

(2.) The material facts are as follows :

(3.) Having heard the learned counsel for the parties, I have come to the conclusion that this revision deserves to be allowed.