PINAPALA RAMALAKSHMI Vs. PINAPALA RAMAKRISHNA NAIDU

JUDGEMENT

(1.) Both these Criminal Revision Cases arise out of common Judgment passed by the Sessions Judge, Mahila Court at Visakhapatnam, in Crl.A.Nos.29 & 30 of 2015, dtd. 26/6/2015.

(2.) Heard Sri G.V.S.Kishore Kumar, learned counsel for the petitioners, Sri N.Srihari, learned counsel for the 1st respondent as well as Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor.

(3.) Facts in nutshell :