VENKAT Vs. KASHIBAI

JUDGEMENT

(1.) By this petition, the petitioner impugns judgment rendered by learned Additional Sessions Judge, Nilanga, in Criminal Revision Application No.4/2007, whereby maintenance order rendered by Judicial Magistrate in favour of Respondents was confirmed.

(2.) Heard learned advocates for the parties.

(3.) There are concurrent findings of facts rendered by learned Judicial Magistrate (F.C.) while deciding application of Respondents U/s 125 of the Cr.P.C. (Cri.Misc.Application No.195/2005) and learned Sessions Judge in Criminal Revision Application. Both the Courts held that the petitioner neglected and refused to maintain the Respondents. The Courts below further held that the petitioner is able bodied person and has got sufficient means to pay separate maintenance allowance to the wife and minor daughter (Respondents).