SK. MOHAMMAD SAKIL Vs. SK. IRAN AND ORS.

JUDGEMENT

(1.) IN this revision application Under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (in short, the 'Code'), the informant labels the judgment passed by the learned Sessions Judge, Balasore to be unreasonable, perverse and seeks interference of this Court.

(2.) FILTERING out the unnecessary details, the background in which opposite party Nos. 1 to 4 and one Saheban Bibi faced trial is as follows :