SMITA CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the revision petition No. 468/2017 filed byt the complainant and the criminal misc. petition No.3905/2016 filed by the accused petitioners, a challenge is made to the order dtd. 29/9/2016 whereby the learned Additional Sessions Judge No.1, Sriganganagar allowed the revision petition of the accused respondents to some extent and discharged the accused respondent Amit from Sec. 406 of IPC and directed him to be charged for the offence under Sec. 498-A of IPC only. The order of the trial Court was kept intact up to the extent of Prem Lata.

(2.) Succinctly stated the facts of the case are that the respondents were charge-sheeted for committing offence under Ss. 498-A and 406 of IPC. Vide the order dtd. 9/3/2016, the learned Judicial Magistrate framed charges against them under the above-mentioned Ss. . Aggrieved of the order framing charges, the accused respondents preferred a revision petition bearing Case No.54/2016 (60/2016). Vide the order under challenge, the learned Additional Sessions Judge No.01, Sriganganagar partly allowed the petition in the manner stated above.

(3.) I have heard the learned counsel for parties and gone through the record of the case.