SHAMA SHARIFF Vs. MOHAMMED SIDDIQ

JUDGEMENT

(1.) The present Criminal Revision Petition has been filed by the petitioner/wife being aggrieved by the judgment passed by Fast Track Court-III, Mayo Hall, Bengaluru, in Criminal Appeal Nos.25073/2014 and 25071/2014 dated 31.12.2014 where under the appeal filed by husband came to be dismissed and the appeal filed by wife was partly allowed by modifying the order of the trial Court by enhancing the quantum of compensation.

(2.) I have heard the learned counsel appearing for the petitioner/wife and the learned counsel for the respondent No.1/husband and others.

(3.) For the sake of convenience both the parties are referred to as they have been referred before the Court below.