ABDUL MAJEED KHATEEB Vs. NASREEN BEGUM AND ANOTHER

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. With the consent of both the sides the matters are heard finally.

(2.) These criminal revisions arise out of the judgment and order passed by the Family Court, Nanded in Petition No. E51 of 2016 dated 20.07.2017 from a proceeding under Section 125 of the Cr.P.C. The husband as well as the wife are taking exception to the judgment and order. Since the impugned judgment and order assailed in both the proceedings is the same, both the revisions have been heard together and are being disposed of by this common judgment. In order to avoid confusion the parties are being referred to as the wife and the husband.

(3.) The wife lodged the petition alleging that the marriage was solemnized on 21.12.2008. She started cohabiting with the husband in his joint family. However, shortly thereafter she was subjected to ill-treatment by alleging that she was incapable of begetting any issue. She was taunted and was even beaten. She was also taken to an Sorcerer and subjected to cruel and inhuman treatment. Even the husband and her in laws started raising a demand for money. He even started suspecting her chastity. In the year 2011 demand for money was raised, she was assaulted and was driven out of the house and since thereafter she started residing with her parents.