KHANNUBI Vs. SALIM S O RANNU RAYALIWALE

JUDGEMENT

(1.) HEARD Shri Tathod, learned Counsel for the applicant. None appears for the respondent though served.

(2.) THE order dated 7. 8. 1998 passed by the Additional Sessions Judge, washim and order dated 15. 12. 1997 passed by the Judicial Magistrate, first Class by which both the Court had allowed the application filed by the respondent husband under s. 127 of Code of Criminal Procedure cancelling maintenance granted to the applicant wife at the rate of rupees two hundred per month are under challenge in this application.

(3.) THE brief facts, are as under : the marriage of applicant wife was solemnised with the respondent husband in the year 1985 and soon after the marriage, she went to cohabit with him. She was being ill-treated since beginning. It is contended that on several times, she was mercilessly beaten by the respondent husband and his relatives against which she did not raise any voice due to helplessness. Out of wedlock, she gave birth to a male child, but she was being ill-treated at the hands of her husband and relatives even after birth of the child and she was unable to maintain herself and her husband having sufficient means refused and neglected to maintain her and consequently, she had filed Miscellaneous Application No. 18/1993 for granting maintenance under s. 125 of the Code of Criminal Procedure.