MANJULABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocates for the respective parties.

(2.) BY way of this Appeal, the Appellant original accused has felt aggrieved by the judgment and order 23.09.1997 of the learned Additional Sessions Judge, Vadodara in Sessions Case No.59/1995 whereby the accused was imposed with the following punishment :

(3.) THE brief facts of the case and the incident which is alleged to have occurred on 18.01.1993 are as under : -