Abhai Kumar, J. - (1.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned AGA for the State and perused the record.
(2.) This criminal revision was filed against the order dated 17.8.2013 passed by the Additional District and Sessions Judge, Court No. 3, District Azamgarh in Criminal Appeal No. 64 of 2011 (Nargis Vs. State of U.P. and others) whereby the learned lower appellate court has allowed the appeal filed by opposite party no. 2 and confirmed the order dated 23.6.2011 passed by the learned court below and under Sections 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005.
(3.) Brief facts of the case are as follows: A complaint under Section 12 of Protection of Women from Domestic Violence Act 2005, was moved by opposite party no. 2 in the court of Chief Judicial Magistrate bearing No. 744/09 of 2009 which was later on renumbered as 06/2010 (Smt. Nargis Vs. Tauheed Ahmad and others), wherein parties appeared before the trial court and trial court after taking the evidence of the parties dismissed the complaint case on 23.6.2011. Aggrieved by that order, an appeal was preferred by opposite party no. 2 before District & Sessions Judge and same was decided in Criminal Appeal No. 64 of 2011 vide order dated 17.8.2013. Aggrieved by that order, this criminal revision has been preferred.;