JUDGEMENT
RAHUL CHATURVEDI,J. -
(1.)Heard Sri Dhirendra Kumar Srivastava, learned counsel for the revisionist, Sri Anand Kumar Singh, learned counsel for the opposite party No. 2 and learned AGA for the State.
(2.)By means of the present criminal revision, the revisionist is invoking the power under Sec. 397/401 Cr.P.C. assailing the legality and validity of the order dtd. 30/4/2022, whereby the learned Additional Chief Judicial Magistrate, Court No. 1, Varanasi in Crl. Case No. 3022 of 2017, arising out of case crime No. 785 of 2017 under Sec. 498A, 323, 504, 506 IPC and Sec. 3/4 D.P.Act, P.S. Shivpur, District Varanasi under Sec. 125 Cr.P.C., P.S. Kotwali Orai, District Jalaun whereby the case was committed to the court of Sessions by adding Sec. 313 IPC.
(3.)I have perused the impugned order as well as the material, medical and the application and as per the medical report, it indicates that the lady was anemic and she has sustained four injuries over her persons, which resulted into her forced abortion for which husband Amit Kumar Singh and his sister Madhu Singh are prima facie liable for the same. The submission to this effect was given during trial and after considering the entirety of the circumstances, the court has allowed the application under Sec. 323 Cr.P.C. by committing the case to the court of Sessions.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.