SAVITHRAMMA R. Vs. RAMAKRISHNAPPA

JUDGEMENT

(1.) This criminal revision petition is filed by the petitioner assailing the impugned judgment dated 25.04.2015 passed by II Addl. District and Sessions Judge, Chickballapur, sitting at Chintamani, (hereinafter referred to as first Appellate Court) in Crl.A.No.10/2014 by setting aside the order of maintenance dated 15.10.2011 passed by the Prl. Civil Judge and JMFC, Chintamani, (hereinafter referred to as trial Court) in CMC.No.76/2005 directing to pay Rs.1,000/- as monthly maintenance to the petitioner.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent and perused the records.

(3.) The case of the petitioner is that the petitioner filed a petition under Section 125 of Cr.P.C., for granting maintenance alleging that she has married to the respondent about 30 years back as per the rites and customs prevailed in their community. At the time of marriage, the father of the petitioner stated to have given golden ornaments to the respondent. Both of them were residing together and begotten three female children namely Manjula, Lakshmi and Shanthamma. For the last three years prior to the date of the petition, the respondent started to ill-treat the petitioner and he has married one Shanthamma and the petitioner is said to be thrown out by the respondent. Therefore, she filed an application for granting maintenance.