PREM CHAND AND ANOTHER Vs. MANJU

JUDGEMENT

(1.) This petition is instituted against the judgment dated 11.9.2013 rendered by the learned Sessions Judge, Kullu in Criminal Appeal No. 81/2013.

(2.) "Key facts" necessary for the adjudication of this petition are that respondent has instituted petition under section 12 of the Protection of Women From Domestic Violence Act, 2005. It is averred in the petition that the marriage between petitioner No.1 and respondent was solemnized in the year 2000 as per Hindu rites. Three issues were born to them. Petitioner No.1 at the instance of petitioner No.2 started maltreating and torturing the respondent. In the month of July, petitioner No.1 came under the influence of liquor and gave merciless beatings to the respondent and threatened to kill her. Petitioner No.2 also gave beatings to the respondent. Petitioner No.1 has not provided maintenance to the respondent. She was forced to leave her matrimonial home and to take shelter in the house of her parents. Petitioner No.1 has not provided any accommodation to her. He is man of means having fruit bearing orchard earning Rs. 30,000/ - per month.

(3.) Petition was contested by the petitioners. According to them, respondent has failed to perform her matrimonial obligations. They have never beaten up the respondent.