SAWITRABAI Vs. SHAHAJI

JUDGEMENT

(1.) This revision application is preferred by wife, being aggrieved due to reduction in quantum of monthly maintenance allowance awarded to her by learned Judicial Magistrate (F.C.), in proceedings under section 125 of the Criminal Procedure Code (Cri. Misc.A. No. 388/2000) by the revisional Court to only Rs. 500/- per month while partly allowing Criminal Revision Application No. 164/2001.

(2.) Heard learned advocate Mr. Darak, for the petitioner. None appears for the respondent No. 1.

(3.) The spouses admittedly entered wedlock on 10th May, 1996. According to the wife, after about one (1) month of the marriage, the husband demanded Rs. 20,000/- from her parents. Her parents were unable to fulfil the unlawful demand. She was subjected to ill-treatment and harassment by the husband due to non-fulfillment of the unlawful demand. On one occasion, he attempted to cause her death by hanging. He used to frequently beat her. She was driven out of the matrimonial home and was not taken care of. The husband is able-bodied person and earn sufficient income and she sought separate maintenance allowance of Rs. 1500/- per month.