JAIDEEP CURTORCAR Vs. GAURI CURTORCAR

JUDGEMENT

(1.) HEARD Mr. Mulgaonkar, learned Counsel appearing on behalf of the petitioners, Ms. Collasso, learned Counsel appearing on behalf of respondent no.1, under Legal Aid Scheme and Mr. Shirodkar, learned Amicus Curiae.

(2.) RULE . Rule made returnable forthwith. By consent, heard forthwith.

(3.) THIS revision application has been filed against the judgment and order dated 03/10/2013 passed by the learned Additional Sessions Judge, FTC -I, South Goa, Margao (Additional Sessions Judge, for short) in Criminal Appeal No. 29 of 2013.