BHARAT Vs. KESHARI BAI

JUDGEMENT

(1.) The applicant has preferred this revision against the order dated 8/2/2001 passed by Second Additional Sessions Judge, Mahasamund.

(2.) The non-applicants being wife and son of the applicant filed an application under Section 125 of Cr. P.C. They also filed an interim application for maintenance of Rs. 2500.00 each during the pendency of the case. The trial Court rejected the application. Thereafter they filed an application before the Lower Appellate Court. The Lower Appellate Court after considering the matter, held that the wife is living under compelling circumstances and awarded Rs. 500.00 per month.

(3.) Having considered the facts and circumstances of the case, material on record, and in view of the quantum awarded, no case is made out warranting interference in the impugned order in exercise of revisional jurisdiction.