O.P. Jain, J. - (1.) The learned counsel for the applicants has been heard at admission stage. A case under Section 498-A, 323 and 3/4 Dowry Prohibition Act was registered against seven accused persons. The police submitted final report in the matter but cognizance was taken by VIIth Metropolitan Magistrate, Kanpur on 25.11.93 against all the seven accused.
(2.) The seven accused filed a revision before the IInd Additional Session Judge who allowed the revision against three male accused, but upheld the summoning order against four female accused who arc the applicants in this application under Section 482 Cr.P.C.
(3.) The first question which arises for consideration before this Court is whether this application amounts to a revision against revisional order passed by the Session Judge and hence it is barred by Section 397 Sub-clause (3) Cr.P.C.?;