SAHIDA ABDULLA NATHALWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Revision Petitioner, who is a wife of Revision Opponent No. 2 has, by filing this Criminal Revision Application under Sec. 397 of the Criminal Procedure Code, 1973, (In short 'Cr. P. C.') challenged the legality, correctness and propriety of judgment Exh. 23 dated 20th September, 1997, rendered by the learned Sessions Judge, Surat, (who will be referred to as 'the learned Judge of the Revisional Court') in Criminal Revision Application No. 130 of 1996.

(2.) The facts leading to this present Criminal Revision Application, in a nutshell are as follows :

(3.) I have heard Shri S. A. Qureshi, learned Advocate for the Revision Petitioner i.e., applicant-wife, Shri B. Y. Mankad, learned A.P.P., for the Opponent No. 1-State and Shri M. D. Raval, learned Advocate for the opponent No. 2 i.e., opponent-husband. I have gone through an impugned judgment which is challenged in this Criminal Revision Application.