PINKI RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Today nobody has appeared on behalf of the petitioner. This criminal revision is pending since 2014, therefore, in the interest of justice, Shri Prashant Chauhan, Advocate, who is present in the Court and his name is in the panel of Legal Aid Committee, Gwalior, is appointed as counsel for the petitioner.

(2.) Both the parties are heard.

(3.) Petitioner has preferred this criminal revision under Sec. 397/401 of Cr.P.C. being aggrieved by order dtd. 27/3/2014 passed by Sessions Judge, Gwalior in Criminal Appeal No.62/2014, whereby order dtd. 27/1/2014 passed by Judicial Magistrate First Class, Gwalior in Criminal Case No.17819/2009 has been upheld whereby the accused persons have been acquitted for the offence under Sec. 498A of IPC and accordingly, appeal has been dismissed as not maintainable.