SANNEERAPPA Vs. STATE OF A P

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as respondent Nos.2 and 3.

(2.) The present revision case is filed questioning the orders passed in Crl.R.P.No.28 of 2015 dated 18.01.2018 on the file of the Court of learned II Additional District and Sessions Judge, Hindupur, Anantapur District, reversing the orders passed in M.C.No.8 of 2012 dated 16.04.2015 on the file of the learned Judicial Magistrate of First Class, Madakasira, Anantapur District.

(3.) The facts in brief are that respondent Nos.2 and 3 filed M.C.No.8 of 2012 claiming a sum of Rs. 3,000/- each per month against the petitioner. It is their case that respondent No.2 is the legally wedded wife of the petitioner having solemnized the marriage on 12.04.1996 at the house of Begadar Venkataramanappa according to the Hindu rites and customs. At the time of marriage, the 2nd respondents father presented gold ring of two grams, some silk sarees, gold ear studs to the 2nd respondent and also to the petitioner and spent huge amount for performing the marriage. After marriage, the 2nd respondent joined the petitioner and led a happy marital life for about ten years. Out of wedlock, they were blessed with respondent No. After giving birth to respondent No.3, the petitioner addicted to vices including adulterous life and neglected them. The petitioner used to quarrel with the 2nd respondent and harassed her mentally and physically demanding additional dowry. In spite of panchayats convened, there was no change in the behaviour of the petitioner. The petitioner even beat the 2nd respondent when she questioned about his illegal acts. She also stated that the petitioner is working in a factory in Bangalore and also doing business apart from his profession and is capable of maintaining them.