DNYANESHWAR GOVIND KULKARNI Vs. SANDHYA D KULKARNI

JUDGEMENT

(1.) Heard Mr. Salunkhe for petitioner.

(2.) This petition under Article 227 of the constitution of India read with Section 482 of Cr. P. C. impugns the concurrent findings of fact arrived at the Courts below while awarding maintenance to the original applicant (respondent No. 1). Application for maintenance was filed under section 125 of Cr. P. C. Application was resisted by the present petitioner. One of the issues framed by the trial Court was whether the original applicant (respondent No. 1) proves that she is legally wedded wife of petitioner. After evidence of the original applicant and eight witnesses was recorded and an opportunity was given to the petitioner husband to cross-examine them, the trial Court has held that the marriage between petitioner and respondent No. 1 herein has been proved and she is legally wedded wife of petitioner.

(3.) This finding of the trial Court has been confirmed by the Sessions Judge in the Criminal Revision Application No. 301 of 2002.