ANAND SINGH DASILA S/O KHUSAL SINGH Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SMT. BAGHWATI DEVI W/O ANAND SINGH DASILA

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 24.03.2009, passed by Chief Judicial Magistrate, Almora, in Criminal Misc. Case No. 14 of 2009, whereby said court has directed the revisionist Anand Singh Dasila (husband) to pay maintenance at the rate of Rs. 1,500/ - per month to respondent No. 2 Smt. Bhagwati Devi (wife), under Section 125 of the Code of Criminal Procedure, 1973, (for short Cr.P.C.).

(2.) HEARD learned Counsel for the parties.

(3.) THE revisionist filed his written statement before the trial court, but admitted having married to the respondent No. 2, and that a son was born out of the wedlock, who is living with the revisionist. Rest of the allegations are denied by the revisionist.