KACHRAJI GOBARJI RATHOD Vs. VISHNUBA JILUJI RATHOD

JUDGEMENT

(1.) BY way of present revision application, filed under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the judgment and order of conviction dated 11

(2.) TH September, 2009 passed by THe learned 5

(3.) THE brief facts of the case is that on 25