SHANKAR SUBHASH RAKHUNDE Vs. ARCHANA SHANKAR RAKHUNDE

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the 4th Jt. Judicial Magistrate First Class, Jalna, in M.A. No.235/2003 and the judgment and order passed by the 2nd Adhoc Additional Sessions Judge, Jalna dated 5.4.2006 in criminal revision application no. 138/2005 confirming thereby the order of granting maintenance passed by the Magistrate, the original non applicant husband preferred this criminal writ petition.

(2.) Brief facts, giving rise to the present writ petition are as follows :-

(3.) Both of the parties led their oral and documentary evidence in support of their rival contentions. Learned Magistrate by impugned order dated 9.5.2005 partly allowed the application and thereby directed the petitioner husband to pay Rs.1,200/- p.m. to the respondent wife towards maintenance from the date of application alongwith costs of Rs.500/-. The learned Adhoc Additional Sessions Judge, by impugned judgment and order dated 5.4.2006 in criminal revision application no.138/2005 confirmed the said order. Hence, this writ petition.