REDDYTHOTA PRAVEEN KUMAR Vs. REDDYTHOTA VASANTHA

JUDGEMENT

(1.) This Criminal Revision Case is filed to set aside the order dated 24.02.2009 passed in M.C.No.55 of 2008 on the file of the Family Court, Kadapa.

(2.) Brief facts of the case are that the marriage of the petitioner was performed with the 1st respondent on 22.08.1997 as per Christian Rites and Customs. They lived together for three years. Later, they were residing separately and the 1st respondent made various allegations and also lodged a Criminal prosecution under Section 498(A) of Indian Penal Code, 1908 (for short 'IPC')

(3.) During the course of trial, P.Ws.1 to 3 were examined on behalf of the petitioner/wife and R.Ws.1 and 2 were examined on behalf of the revision petitioner/husband. Exs.R1 to R6 have been marked on behalf of the husband.