ASMA NUSRA Vs. MOHAMMED RAFIQUE GADAGKAR

JUDGEMENT

(1.) Heard the arguments of the revision petitioners counsel and also the counsel for the respondent.

(2.) This revision petition is filed under section 397 read with section 401 of Cr.P.C. challenging the judgment and order dated 23.2.2011, passed by the Family Court, Belagavi, in Crl.Misc.No.475/2009.

(3.) The brief facts of the case are that, the revision petitioner herein had filed a petition before the Court below under section 125 of Cr.P.C., claiming maintenance from the respondent to the tune of Rs.10,000/- each to her and her son, in total an amount of Rs.20,000/-.