BUDDEPU KHOGAYYA Vs. BUDDEPU KAMALU

JUDGEMENT

(1.) This Criminal Revision, Case is filed against the order passed on 5th December, 2000 by the learned Judicial Magistrate of 1st Class, Inchapuram in M.C.No of 1999.

(2.) The petitioner herein is the respondent and the 1st respondent herein is the petitioner before the Court below. The parties will be referred to as arrayed before the Court below for the sake of convenience.

(3.) Petitioner is the husband and the respondent is the wife before the Court below.