MOHAN SINGH KARKI Vs. MOHANI DEVI

JUDGEMENT

(1.) The present petition is instituted against the judgment rendered by learned Additional Sessions Judge, Almora, on 23.03.2015 in Criminal Revision No.03 of 2015.

(2.) Applicant filed a revision before the Sessions Judge, Almora. Learned Additional Sessions Judge, Almora vide order dated 23.03.2015 reduced the amount of maintenance from Rs.3,500/- to Rs.2,500/- per month. Hence, this C-482 petition.

(3.) It has come on the record that the applicant has abandoned the respondent. He was serving in the Indian Army. He is getting the pension from the Indian Army. Thereafter, the applicant joined Pantnagar University. The applicant is also having some agricultural land. He is also getting pension from the university.