- (1.) Heard Sri S.P. Sharma, learned counsel for revisionist, learned A.G.A. for State-respondent, and, perused the record.
(2.) This Criminal Revision under Section 397 read with 401 Cr.P.C. has been preferred against the order dated 31.01.2001 passed by Sri Laxmi Narain, Additional Chief Judicial Magistrate, Mahrauni, District Lalitpur rejecting Final Report in Case No. 42 of 2000, under Sections 352, 427, 504, 506 I.P.C. read with 3(1)(X) SC/ST Act, Police Station Mahrauni, District Lalitpur.
(3.) The facts in brief, as borne out from record, are that, on 31.03.2000, applicant-respondent no. 2 filed an application in the Court of Additional Chief Judicial Magistrate, Mahrauni, District Lalitpur with the allegation that on 26.03.2000, at about 4.00 P.M., accused-revisionists damaged her crop through their cattle grazing. When applicant and her husband protested, revisionists tried to kill them. Thereafter, applicant-respondent no. 2 moved an application dated 31.03.2000 under Section 156(3) Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.") in the Court below whereupon learned Magistrate directed Police to register First Information Report vide order dated 31.03.2000.;