ANIL KUMAR CHOUDHARY,J. - (1.) Heard the parties.
(2.) The report of the Principal District and Sessions Judge, Chaibasa in terms of the order dated 03.10. 2018 is put up today. Perusal of the same reveals that the learned Principal District and Sessions Judge, Chaibasa has reported that an enquiry was initiated against the arrant assistant and a minor penalty of censure and penalty of withholding of one Annual increment of pay was passed against the arrant assistant. Let the same be kept in the record.
(3.) This revision is directed against that part of the judgment dated 31st of January, 2001 passed by Sub Divisional Judicial Magistrate, Sadar at Chaibasa in G. R. Case No.66 of 1998 by which the learned S.D.J.M. has acquitted the opposite party No.2 of this revision petition for the offence punishable under Section 403/406 of the Indian Penal Code and Section 4/6 of the Dowry Prohibition Act.;