GHATAROO RAM Vs. SUKH RAM

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. read with Article 227 of the Constitution of India against the order passed by the learned Sessions Judge, Kangra at Dharamshala is Criminal Revision No.1 of 1998 dated June 11,1999.

(2.) By means of impugned order it has been held that since the order challenged before the revisional court below was passed by the Tehsildar as a Revenue Officer and not under Section 145 Cr.P.C, therefore, revision was not maintainable. In these circumstances, present petition has been filed.

(3.) With a view to properly understand this case, few facts need to be noted.