D.V.S.S. Somayajulu, J. - (1.)This Criminal Revision Case is filed against the order dated 29.12.2017, passed in Criminal Appeal No.96 of 2017 passed by the learned Sessions Judge, Mahila Court, Vijayawada, by which learned Judge confirmed the order, dated 08.02.2017 in D.V.C.No.28 of 2014, passed by the I Additional Chief Metropolitan Magistrate, Vijayawada.
(2.)This Court has heard Sri S.A.Razzaak, learned counsel for the revision petitioner and Sri K.B. Ramanna Dora, learned counsel for the 1st respondent.
(3.)Learned counsel for the petitioner submits that D.V.C.No.28 of 2014 is filed by the wife / 1st respondent against the revision petitioner and his parents seeking various reliefs under the Domestic Violence Act, 2005. The matter went to trial. Two witnesses each were examined for the petitioner and respondents therein Exs.P.1 to P6 and Exs.R1 to R13 were marked on behalf of the 1st respondent and revision petitioner herein respectively. After trial the application was partly allowed. Refund of dowry amount of Rs.10,00,000/- was ordered and compensation of Rs.10,000/- was directed to be paid. All the other reliefs were negatived. Questioning the same, Criminal Appeal No.96 of 2017 was filed. The Judge, Mahila Court, Vijayawada, confirmed the finding of the lower Court. Against the concurrent findings the present revision has been filed.