(1.) THIS revision petition is preferred by the husband challenging the judgment and order dated 29.9.2014 passed by the Addl. Sessions Judge, Fast Track Court No. X, Bangalore in Crl.A. No. 465/2014 and also the judgment and order of the III MMTC, Bangalore dated 5.4.2014.
(2.) HEARD the arguments of both sides on admission.
(3.) I have perused the order of the trial Court as well as of the first appellate Court.