LAWS(ALL)-2011-12-48

SHEO BRAT Vs. STATE OF U P

Decided On December 07, 2011
SHEO BRAT Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Challenge in this revision is to the order dated 03.10.2007 passed by Additional Sessions Judge, Court No.2, Jaunpur in Criminal Revision No. 429 of 2006, Nirmala Devi vs. State and another.

(2.) Shorn of unnecessary details, the facts leading to the filing of this revision, in brief, are that the Respondent No.2 had filed an application under section 125 Cr.P.C. on 13.09.1994 claiming maintenance from the applicant (husband), before the Judicial Magistrate IInd, Jaunpur.

(3.) Indisputably, the revisionist and the respondent no.2 had entered into marital knot in the year 1986 and since 1991 they are living separately. In the application it was claimed that she was unemployed and unable to maintain herself. It was further claimed that revisionist is employed in Block and is getting Rs. 3,000/- per month. Besides this his father is a principal in school and is also having considerable agricultural land. The respondent claimed Rs. 500/- per month as maintenance.