KANHIYA LAL Vs. DURGA DEVI

JUDGEMENT

(1.) These two revision petitions have been directed against the two separate orders of the learned Trial Court in a prosecution under Sec. 494 of IPC. Both the orders of the learned Magistrate were set asided by the learned Court of Revision, hence, the petitioner husband made challenge before this Court by way of filing the instant revision petitions.

(2.) I have heard the learned Counsel for the parties and minutely gone through the niceties of the matter and so also gone through the record of the case.

(3.) Accordingly, the instant petitions are dismissed. The order dtd. 23/9/2013 passed by the learned Additional Sessions Judge, Jaitaran, District Pali in Criminal Revision Petition No. 66/2011 is further affirmed. The order passed by the same Court in Criminal Revision No. 67/2011 setting aside discharge of the accused also get affirmation of this Court. The record be sent back to the learned Trial Court with the direction to hear the parties again as directed by the Court of Revision and then to pass a fresh order in accordance with law.