TARA DEVI AND ANOTHER Vs. KARAM CHAND

JUDGEMENT

(1.) By way of this revision petition, the petitioners have challenged the judgment passed by the Court of learned Sessions Judge, Hamirpur, in Criminal Appeal No. 61/09 dated 10.12.2009, vide which, learned Appellate Court while partly accepting the appeal of the present respondent modified the order passed by the Court of learned Judicial Magistrate 1st Class, Court No. II, Hamirpur, in application No. 6 of 2009 under Protection of Women from Domestic Violence Act, 2005, dated 31.07.2009.

(2.) In the application filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005, learned trial Court passed the following order:-

(3.) Applicants before learned trial Court were mother and daughter and respondent Karam Chand was husband of complainant Tara Devi and father of complainant Nisha Rani. As per the applicants therein, respondent was in the habit of hurling abuses and extending threats to them and the wife had been turned out from her matrimonial house by the respondent in June, 2008 and she was forced to stay in her parental house, where later on, she brought applicant No. 2, her daughter also, from the house of the respondent.