SHRIVINA @ DEEPA KAMAT Vs. STATE OF GOA

JUDGEMENT

(1.) Admit.

(2.) Heard Mr. Pavithran, the learned Counsel for the petitioner and Mr. S.R. Rivankar, learned Public Prosecutor for the State.

(3.) By this revision application under Section 397 read with 482 of Cr.P.C., the petitioner who is an advocate and original accused No. 3 has challenged an order of framing charge by the Addl. Sessions Judge, Margao in Sessions Case No. 1/2018 under Section 498-A, 306 read with 34 of I.P.C.