RAVINDER Vs. SMT. ANITA

JUDGEMENT

(1.) The petition has been filed under Sec. 482 Crimial P.C., where the petitioner has laid challenge to the judgment dated 23.09.2013 dismissing the revision preferred against the order dated 08.07.2013 vide which charge under Sec. 500 Penal Code was framed against him.

(2.) Before proceeding further, it is necessary to first notice the background of the case.

(3.) The petitioner was married to respondent No. 1 on 09.12.2002. The marriage failed, leading to registration of criminal case at the instance of respondent No. 1 against the petitioner, his mother and sisters Suman and Kusum. The petitioner and his mother only were convicted and sentenced under Sections 406 and 498-A Penal Code. Their appeal bearing No. CRA-S-1607- SB of 2007 is stated to be pending before this Court.