KHALIL ABBAS FAKIR Vs. TABBASUM KHALIL FAKIR

JUDGEMENT

(1.) By consent of parties, the matter is taken up for final disposal at the admission stage.

(2.) This criminal revision application has been filed by the applicant (husband) challenging the concurrent findings recorded by the JMFC, Chiplun and Sessions Court, Khed, Ratnagiri.

(3.) The applicant (husband) and the respondent no.1 (wife) got married on 9/2/2005. At the time of the marriage, it was applicant's second marriage, whereas it was respondent no.1(wife's) first marriage.