KAMINI Vs. STATE OF U P

JUDGEMENT

(1.) Revisionists Smt. Kamini wife of opposite party no. 2 and her two children have preferred this criminal revision against the judgment and order dated 13.12.2006 passed by the Principal Judge, Family Court, Moradabad, in Case Crime No. 35/11/2004 whereby their application under Section 125 Cr.P.C. has been rejected.

(2.) Revisionists filed an application under Section 125 Cr.P.C. for maintenance against her husband, Brijesh Kumar, opposite party no. 2 on the ground of their desertion by opposite party no. 2 without any rhyme or reason; that the claimants are unable to maintain themselves while husband is earning more than Rs. 8,000/- per month.

(3.) Revisionist, Smt. Kamini claims that she was turned out of her matrimonial home along with her two children because her parents could not fulfill the dowry demands of her husband and that; she had been subjected to cruelty on non fulfillment of this dowry demand.