CHANDRA DEO Vs. JUGANTI DEVI

JUDGEMENT

(1.) This Criminal Revision has been filed Under Section 397 Cr. P.C. against the judgment and order dated 20.7.1996 passed by Mr. N.P. Singh, Judge, Family Court, Azamgarh in Criminal Case No. 437 of 1990.

(2.) Smt. Juganti Devi filed an application Under Section 125, Cr. P.C. claiming maintenance for herself as well as her son Ashok.

(3.) She has alleged that she is the legally wedded wife of Chandra Deo, revisionist, according to the customary law available and acceptable in this community of Yadavas. Out of the union of Smt. Juganti Devi with Chandra Dao, a son, Ashok, was born. He is about 10 years old and the revisionist has entered into another marriage, allegedly, with another lady and he has turned the applicant out of his house. The applicant has no source of income.