CHAYA Vs. K G CHANNAPPA GOWDA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner under Section 397, Cr. P.C. against the order dated 25-10-1989 passed by the Prl. Sessions Judge, Shimoga in Cr. R.P. No. 12/89 setting aside the order dated 11-1-1989 passed by the Munsiff and J.M.F.C., Thirthahalli in C. Misc. No. 24/86.

(2.) I have heard the learned counsel for the petitioner and the learned counsel for the respondent fully and perused the records of the case.

(3.) The petitioner filed a petition under Section 125, Cr. P.C. claiming maintenance for her minor child Chaya. The petitioner examined PWs. 1 to 4 on her behalf and got exhibited Exs. P1 and P2. The respondent got examined himself as PW 1 and closed his evidence. After hearing both sides the learned J.M.F.C., Thirthahalli allowed the petition of the petitioner and granted maintenance of Rs. 200/- to the minor child Chaya and he also directed that out of this amount. Rs. 100/- to be deposited by the guardian of the child in the bank. Being aggrieved by this order the respondent preferred Cr. R.P. 12/89 in the Court of Sessions Judge, Shimoga and the learned Sessions Judge, Shimoga after hearing both sides allowed that revision petition and set aside the order of the learned J.M.F.C. allowing the petition of the petitioner and dismissing the petition of the respondent. The petitioner is aggrieved by the said order and hence she has preferred this revision petition.