ANMOLU KISHORE BANERJI Vs. ANUMOLU SRILATHA

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (Cr.P.C.), praying to revise the order dtd. 16/2/2017 in D.V.C.No.1 of 2014 on the file of the Additional Judicial Magistrate of the First Class, Nandigama, which was confirmed on 11/9/2019 in Criminal Appeal No.90 of 2017 on the file of the XVI Additional District and Sessions Judge, Nandigama, Krishna District.

(2.) The 1st petitioner herein is the husband and the 2nd petitioner herein is the mother-in-law and the 3rd petitioner herein is the father-in-law of the 1st respondent herein, who is the petitioner and aggrieved person in D.V.C.No.1 of 2014. The 2nd petitioner herein passed away during the pendency of the present Criminal Revision Case. Accordingly, the Criminal Revision Case is dismissed as abated against the 2nd petitioner herein.

(3.) The parties hereinafter will be referred to as 'petitioner- aggrieved person' and the 'respondent-husband' as arrayed in the D.V.C.