TOBING BORANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This revision is directed against the order passed on 07.07.2009 by the learned Judicial Magistrate 1st Class, Pasighat in P.S. Case No. 02/09, in corresponding G.R. Case No. 02/09, under Sections 451/497 IPC, whereby the learned Magistrate discharged the accused purportedly in exercise of powers under Section 239 of the Code of Criminal Procedure.

(2.) The facts, leading to the filing of the criminal revision, may be stated in brief, as follows:

(3.) On receipt of the Ejahar from the petitioner, a case was registered Under Section 451/497 I.P.C. and an investigation was launched. On completion of the investigation, the Investigating Officer submitted charge sheet in the Court of Deputy Commissioner, East Siang District, Pasighat, against the accused Shri Tapan Chandra Kar, alleging commission of offence under Sections 451/497 IPC. Thereafter, the Deputy Commissioner, East Siang District, Pasighat transferred the case to the Court of learned Judicial Magistrate 1st Class, Pasighat for trial.