VEJENDLA SUGUNAMMA Vs. VEJENDLA IRMEIAH

JUDGEMENT

(1.) Since these two cases pertain to the same subject matter and are inter-related, this Court deems it appropriate to dispose of these two cases by way of this common order.

(2.) Criminal Petition No. 3908 of 2013 is filed assailing the order dtd. 23/1/2013 passed by the Court of the XI Additional District and Sessions Judge (Fast Tract Court), Guntur at Tenali (for short, 'the Additional Sessions Judge') in Criminal Revision Petition No. 69 of 2012 and the order dtd. 27/3/2012 passed by the Court of the II Additional Judicial Magistrate of First Class, Tenali (for short, 'the Magistrate') in Crl. M.P. No. 3786 of 2011 in M.C. No. 17 of 1998, and consequently, the petitioners herein, who are wife and daughter of 1st respondent herein, are claiming a sum of Rs.8,000.00 each towards their maintenance.

(3.) In Criminal Revision Case No. 835 of 2013, the revision petitioner, who is wife of 1st respondent herein, is challenging the order dtd. 23/1/2013 passed by the learned Additional Sessions Judge in Criminal Revision Petition No. 54 of 2012, modifying the order dtd. 27/3/2012 passed by the learned Magistrate in Crl. M.P. No. 3786 of 2011 in M.C. No. 17 of 1998.