Rajeev Misra, J. - (1.) This criminal revision has been filed challenging the judgment and order dated 23rd September, 2017 passed by the Chief Judicial Magistrate/Civil Judge (Senior Division), Fast Track Court, Jhansi in Complaint Case 1136 of 2015 (Smt. Uma Devi vs. Sita Ram Ahirwar), under Sections 12, 17, 18, 19, 20 and 22 of the Protection of Women From Domestic Violence Act, 2005 Police Station Mahila Thana Nawabad, District Jhansi as well as the judgment and order dated 15th May, 2018 passed by the Additional Sessions Judge, Court No.6, Jhansi in Criminal Appeal No. 83 of 2017 (Sita Ram Ahirwar vs. State of U.P. & Another), whereby the aforesaid criminal appeal preferred against the judgment and order dated 23rd September, 2017 has been dismissed.
(2.) I have heard Mrs. Rama Goyal Bansal, the learned counsel for the revisionist and the learned A.G.A. for the State.
(3.) Brief facts shorn of unnecessary details giving rise to the present criminal revision may be summarized as follows:;