RATANLAL AGRAWAL Vs. SUNIL SARAWGI

JUDGEMENT

(1.) THIS criminal appeal under Section 341 CrPC was earlier filed as criminal revision under Section 397 read with Section 401 of the CrPC. However, subsequently appellant's application for conversion of revision into an appeal was allowed and it was re -registered as criminal appeal.

(2.) CHALLENGE in this appeal is to the order dated 23.5.2000 passed by the Additional Sessions Judge and Special Judge under the SC/ST (Prevention of Atrocities) Act, 1989, Bilaspur whereby learned Court below has allowed the application filed by respondent No.1 under Section 340 CrPC and has directed the CJM, Bilaspur to file a complaint against the appellant for offence under Section 193 read with Section 195 of the IPC. Pursuant to the said order, the CJM, Bilaspur has filed the complaint on 28.6.2012.

(3.) FACTS of the case, briefly stated, are that the appellant is an Advocate of Income Tax at Gondia (Maharashtra). His daughter was married with respondent No.1 in December, 1992. On allegation of commission of cruelty by respondent No.1 and his family members, his daughter Uma committed suicide by consuming poisonous substance on 6.4.1995. An offence under Section 306 read with Section 498A of the IPC was registered against respondent No.1 by City Kotwali Police, Bilaspur and was arrested on 10.4.1995. He was subsequently released on bail.