JEEVAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition has been filed by the complainant0petitioner against the order dated 7. 7. 2000 passed by the learned Additional Sessions Judge No. 2, Bikaner in Sessions Case No. 41/99 by which he rejected the application filed by the complainant under Section 319 Cr. P. C. by which he prayed that cognizance for offence under Sections 498-A and 304-B I. P. C. be further taken against the respondents Karna Ram, Smt. Chothi and Mohan Ram as additional accused.

(2.) IT arises in the following circumstances : (i) On the report of complainant- petitioner which was filed on 14. 6. 99 in the Police Station Nokha, Distt. Bikaner, a challan was filed against Asu Ram, Tulchha Ram and Rakma Devi for offence under Section 498-A and 304-B I. P. C. about the dowry death of Smt. Durga.

(3.) IT may be stated here that against the judgment and order of acquittal dated 20. 4. 2001, the State has also filed an appeal in which leave has been granted and the same is pending as S. B. Criminal Appeal No. 819/2001.