SHAKUNTALA Vs. KASHAPPA

JUDGEMENT

(1.) Heard learned counsel for the revision petitioner and counsel for 1st respondent.

(2.) This revision petition is filed against the judgment dated 10.08.2018 passed by the I Additional District and Sessions Judge, Bagalkot sitting at Jamakhandi in Crl.A.No. 2/2017 filed under Section 27 of the Protection of Women from Domestic Violence Act, 2005.

(3.) The revision petitioner and the 1st respondent are the wife and husband, 2nd respondent is the 2nd wife of 1st respondent and respondent Nos. 3 to 7 are the family members of the 1st respondent.