DEBASISH PALIT, S/O LATE PRAFFULA CHANDRA PALIT, RESIDENT OF GULAB BAGH, BARI PATH, P.S. Vs. THE STATE OF BIHAR & ORS.

JUDGEMENT

(1.) Heard.

(2.) The present revision application has been listed for consideration of the objection raised by the Stamp Reporter about the maintainability of this revision application filed under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.).

(3.) The petitioner filed complaint case No. 3137 (C) of 2004 before the learned Chief Judicial Magistrate, Patna, for various offences including the offence under Sec. 420 of the Indian Penal Code. On the basis of inquiry held under Sec. 202 Crimial P.C., cognizance was taken under Sec. 420 of the Indian Penal Code against accused persons, processes were issued and accused opposite party nos. 2 and 3 were summoned for facing trial. On their appearance, charge under Sec. 420 of the Indian Penal Code was framed against them and they were put on trial.