SOMPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS criminal revision, preferred under Section 397/401 of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Code of Criminal Procedure.) r/w Section 19(4) of the Family Courts Act, 1984, is directed against the judgment and order dated 17.5.2007 passed by Principal Judge, Family Court, Dehradun in Case No. 323/2003, Smt. Neelam and Anr. v. Sompal Singh, whereby the learned Judge, Family Court allowed the application moved by the Respondent No. 2 Under Section 125 Code of Criminal Procedure and has directed the revisionist to pay Rs. 750/ - per month each for maintenance of Respondent Nos. 2 and 3 (total Rs. 1,500/ - per month) from the date of order.

(2.) I have heard Mr. Lalit Sharma, learned Counsel for the revisionist, Mr. M.A. Khan, learned brief holder for the State as well as Mr. Bhuvnesh Joshi, Adv. holding brief of Mr. Vivek Shukla, learned Counsel for the Respondent Nos. 2 & 3 and perused the entire material available on record.

(3.) THE revisionist also appeared before the court below and filed his written statement and admitted the fact of marriage with Respondent No. 2 and also a daughter born from their wedlock but has denied rest of the allegations made in the application.