RAJ DEI Vs. RAM LAKHAN

JUDGEMENT

(1.) THIS criminal revision is directed against the judgment and order dated 24-4-2003 passed by the Principal Judge Family Court Azamgarh in case crime No. 23 of 1995 Smt. Raj Dei and another v. Ram Lakhan whereby declining to grant maintenance under the provisions of Section 125 of the Code of Criminal Procedure (hereinafter referred to as the 'Code').

(2.) THE facts giving rise to this revision are these :

(3.) THE court below after taking into account the evidence adduced by the parties recorded the finding that the opposite party was not the father of the child of revisionist. The court below declined the grant of maintenance on the ground of her adulterous relationship with another man.