KUSUM AND ORS. Vs. DHARU AND ORS.

JUDGEMENT

(1.) This Criminal Revision Application takes an exception to the Judgment and Order dated 30th April 2001 of Additional Sessions Judge, Bombay High Court Pune in Criminal Revision Application No.272 of 1996. By the impugned Judgment and Order, the Sessions Court was pleased to set aside the Judgment and Order dated 25th April 1996 of the Judicial Magistrate, First Class, Ghodnadi, Dist. Pune, passed in Criminal Miscellaneous Application No.232 of 1995, under which the maintenance @ Rs.200/- per month and Rs.100/- per month was awarded to Applicant Nos.1 and 2 under the provisions of Section 125 of Cr.P.C.

(2.) Brief facts of the Revision Application can be stated as follows :-

(3.) According to her case, the financial condition of her parents is poor. She has no source of income and, therefore, unable to maintain herself and her child. As against this, Respondent No.1 is economically well placed. He is having 7 to 8 acres of agricultural bagayat land. Hence, he is earning the income of Rs.1 lac from cultivation. He is also having the business of dairy. Hence, Applicant No.1 claimed maintenance @ Rs.500/- per month for herself and Applicant No.2, her minor son.