AMARJIT KAUR Vs. BHOLA SINGH

JUDGEMENT

(1.) THE petitioner wants me in this case to set aside the concurrent findings of the Courts below on the factum of solemnisation of second marriage of Bhola Singh respondent with one Pappi. The learned Chief Judicial Magistrate, Bhatinda, vide his judgment, dated December 13, 1986 had dismissed the complaint of the petitioner by holding that the complainant had failed to produce any evidence so as to frame charges against the accused under sections 494/109, Indian Penal Code. The learned Chief Judicial Magistrate had consequently discharged the accused.

(2.) REVISION against the order of learned Chief Judicial Magistrate filed by the petitioner also failed.

(3.) NOTHING has been pointed out to me which could show as to whether there is any misreading of evidence or misconstruing of any document on the file or there is any other circumstance in which inherent powers of this Court under Section 482, Code of Criminal Procedure, could be invoked.