MOHINDER GUER Vs. REENA KUMARI

JUDGEMENT

(1.) The present petition is maintained by the petitioner, who was the respondent before the learned Trial Court (hereinafter referred to as "the respondent") under Section 482 Cr.P.C. read with Article 227 of the Constitution of India against the judgment dated 30.11.2012, passed by learned Additional Sessions Judge (Fast Track Court), Hamirpur, H.P., in Criminal Revision No. 6 of 2012, whereby the revision filed by the respondents, who were petitioners before the learned Trial Court (hereinafter referred to as "the petitioners") was allowed.

(2.) The facts giving rise to the present petition can be encapsulated as under:

(3.) I have heard the learned Counsel for the parties and gone through the available records.