CHINTA SURYA VAHINI Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 11/4/2007 in C.C.No.90 of 2005 on the file of the Court of learned Additional Munsif Magistrate, Chirala, the petitioner/de facto complainant filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973 (hereinafter referred to as "Cr.P.C.").

(2.) The revision case was admitted on 27/12/2007.

(3.) The admitted facts in the present criminal revision case are that on 10/11/2001 at Ramakrishnapuram, accused No.1 married P.W.1/petitioner/Ch.Suryavahini as per Hindu Dharma Sastras and it is an arranged marriage. They were blessed with a female child on 10/12/2002. Subsequently, the petitioner herein filed a private complaint against the respondent Nos.2 to 4/accused and the same was taken on file under Sec. 498(A), 323 and 506 of IPC.