SATHI KHURANA Vs. RAJENDRA SINGH KHURANA

JUDGEMENT

(1.) This is an application under Section 397 read with Section 401 and 482 of the Code of Criminal Procedure filed by the petitioner Smt. Sathi Khurana challenging the judgment and order dated July 31, 2014 passed by the Learned Additional District and Sessions Judge, 6th Court, at Alipore, South 24 Parganas in criminal appeal No.97 of 2013.

(2.) By the impugned judgment the Learned Appellate Court modified the judgment and order dated 26.06.2013 passed by the Learned Judicial Magistrate, 10th Court, Alipore in Case No. C-1011 of 2010.

(3.) The facts which are essential for disposal of this revisional application may be summarized as under:-