SUSHILABEN RAMESHCHANDRA RANA Vs. RAMESHCHANDRA AMBALAL RANA

JUDGEMENT

(1.) By this revision application, the petitioners have assailed the judgment and order passed by the learned Additional Sessions Judge at Baroda in a Criminal Revision Application No. 156 of 1984.

(2.) The learned Counsel for the petitioners has raised following two contentions in this petition:

(3.) In order to appreciate the merits of this case, a resume of the material facts may be mentioned at this stage. The marriage between the parties took place on 19/04/1979. A daughter was born out of the said wedlock. The petitioner No.1 herein is a wife and the petitioner No.2 herein is the minor daughter Sheetal. The respondent No.1 herein is the original opponent-husband. They are, therefore, hereafter addressed to as the original applicants and the original opponent-husband for the sake of convenience.