CHANDRA RANI GUPTA Vs. SWAPAN KUMAR GUPTA

JUDGEMENT

(1.) The present revisional application has been filed by the petitioner-wife under Sec. 401 of the Code of Criminal Procedure for setting aside order dtd. 17/6/2016 passed by Learned Additional District & Sessions Judge, 13th Court, at Alipore, 24-Parganas (South) in Criminal Appeal No.162/2014.

(2.) The brief fact of the case is as follows:-

(3.) Being aggrieved by and dissatisfied with the aforesaid judgment and order the petitioner-wife has preferred the present revisional application.