SYED SADIQ AHMED Vs. SHAMREEN BANU

JUDGEMENT

(1.) The present criminal revision petition has been filed by the petitioner-husband being aggrieved by the judgment passed by Principal District and Sessions Judge, Chikkamagaluru in Criminal Appeal No.174/2016 dated 8.3.2017.

(2.) I have heard the learned counsel appearing for the petitioner-husband and the learned counsel appearing for the respondent-wife.

(3.) The brief facts of the case are that marriage of the petitioner-husband was solemnized with respondent-wife on 26.4.2009 and thereafter respondent No.2 son was born. Subsequently, there was a demand of dowry in the form of cash and gold and as such the respondent started residing with her parents' house. It is further submitted that as the respondent and her son were not able to maintain themselves and the petitioner has not paid any maintenance, a Criminal Misc.No.324/2012 was filed under Section 12 of the Protection of Women from Domestic Violence Act (hereinafter referred to as 'PWDV' Act for short).