H. N. GIRISH Vs. H.G. HAMSA

JUDGEMENT

(1.) The present petition has been filed by the petitioner- husband being aggrieved by the judgment and order dated 02.08.2016 passed by the I Additional Sr. Civil judge and C.J.M. Mandya in Crl.Misc.No.31/2010 and also confirmation of the order dated 27.02.2017 passed by the IV Additional District and Sessions Judge, Mandya in Crl.A.No.58/2016 against him.

(2.) I have heard the learned counsel for the petitioner/husband.

(3.) The respondent though served with notice and engaged the counsel, remained absent.