(1.) This revision petition has been filed by the petitioner under Sec. 401/397/482 of the Cr.P.C. read with Article 227 of the Constitution of India challenging the legality and validity of the impugned judgment and order dated 5.6.2004 passed in Criminal Revision No. 52 (3)/03 by the learned Sessions Judge, Karimganj. The said Criminal Revision was also filed by the present petitioner challenging the impugned judgment and order dated 28.7.2003 passed in G.R. Case No. 5257 2001 by the learned Judicial Magistrate, 1st Class, Karimganj acquitting the accused persons. The petitioner was the complainant in the aforesaid G.R. Case and the accused persons having been acquitted by the learned trial Court, she filed the aforesaid Criminal Revision challenging the said order of acquittal before the learned Sessions Judge at Karimganj. The learned Sessions Judge, Karimganj upon consideration of the matters in detail rejected the said revision filed against the order of acquittal in view of the bar under Sec. 401(4) of Cr.P.C.
(2.) I have heard Mr. R. Ali, learned counsel for the petitioner and Mr. AD Choudhury, learned counsel for the respondents.
(3.) On a query being asked by this Court about the maintainability of the second revision by the same party in view of the bar under Sec. 397(3) of Cr.P.C., it has been submitted by the learned counsel that in spite of the aforesaid bar, this Court can entertain an application under Sec. 482 Cr.P.C. In support of his submission, learned counsel has referred to the following decisions :