T L POORNIMA Vs. B VISHWANATHA

JUDGEMENT

(1.) THESE two petitions are filed against the common judgment in Criminal Revision Petition No.46/2007 c/w Crl.R.P.No.121/2007 dated 21 st April 2009 on the file of Fast Track Court-II, Chikmagalur.

(2.) PETITIONERS in Criminal Petition No.3145/2009 are wife and minor son of the petitioner in Crl.P.No.2685/2009.

(3.) THERE is no dispute as regard to the relationship of the parties. The second petitioner, who was minor at the time of filing of the petition, appears to be minor even now, he is depending on his mother. Though it is stated that the mother/wife of the respondent is working, but there is no evidence as to the income. Having regard to the cost of living, price index, even the compensation at Rs.2,500/- is very meager to maintain the mother and son to meet all exigencies.