RAM AWADH Vs. STATE OF U P

JUDGEMENT

(1.) List revised.

(2.) Heard, learned Counsel for the appellant. The Standing Counsel is present for the State. It appears from the office report that notice upon respondent nos. 2 to 5 is sufficient, but no one present on behalf of the respondent no. 2 to 5.

(3.) Facts in brief of the present case, as per record, are that marriage between appellant and respondent no. 2 i.e. Mrs. Kiran Devi was solemnized on 30.05.1996 and out of the wedlock of appellant and respondent no. 2 , three sons were born namely Mr. Rohit Kumar, Mr. Shobit Kumar and Mr. Sumit Kumar (respondent nos. 3, 4 and 5 respectively).