Rajesh Singh Chauhan, J. - (1.) Heard Sri Prabhu Ranjan Tripathi, learned counsel for the revisionist, Sri Wasim Ahmad, learned counsel for the opposite parties no. 2 to 4 and Sri Anirudh Singh, learned AGA for the State.
(2.) By means of this criminal revision filed under section 401/397 Cr.P.C. the orders dated 15.3.2005 and 18.3.2005 passed by the Additional Sessions Judge, Court no. 7, Sitapur in Sessions Trial no. 490/2004 under section 498A, 304B IPC read with section 3/4 Dowry Prohibition Act, P.S. Laharpur, District Sitapur: State vs. Kanhaiya Lal and others have been assailed.
(3.) The learned Additional Sessions Judge, vide order dated 15.3.2005 was pleased to discharge the accused persons / opposite parties no. 2 to 4 hereto from the charges under section 304B IPC. However, those accused persons have been directed to face trial before the competent Magistrate court under section 498A IPC read with section 3/4 Dowry Prohibition Act holding that the aforesaid charges against the accused persons are, prima-facie, made out. By means of order dated 18.3.2005 the learned Additional Sessions Judge concerned was pleased to send the paper-book to the Chief Judicial Magistrate, Sitapur for conducting trial under section 498A IPC read with section 3/4 Dowry Prohibition Act and further directed that the accused persons are being discharged under section 304B IPC.;