M. CHENNAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C., aggrieved by the judgment dated 26.09.2018 passed in D.V.C. Appeal No.1309 of 2017 on the file of the IV Additional Metropolitan Sessions Judge, Hyderabad.

(2.) The facts, in issue, are as under:

(3.) Heard learned Counsel for the revision petitioner/husband and the 2nd respondent/wife, who appeared as party in-person.