GULABRAO NAGORAO INGOLE Vs. DWARKABAI GULABRAO INGOLE

JUDGEMENT

(1.) This application takes exception to the judgment and order dated 13th September, 2007 passed by the Court of Sessions Judge, Wardha in Criminal Revision No.109/2005. It is further prayed by the applicant that the judgment and order dated 11th August, 2005 passed by the Judicial Magistrate First class (2nd Court), Wardha, in Misc. Criminal Application No. 19/2004 should be confirmed.

(2.) The brief facts of the case are as under :-

(3.) It is further case of the original applicant/wife that at about three months back, she had been to the house of original non-applicant with intention to cohabit with him, but he did not allow her to stay in a house. Therefore, she again returned to Jamni. She is old aged lady and is unable to do any thing. She has no source of income. Further the original non-applicant during the span of two years did not provide any money for her maintenance. According to the original applicant, he is in Government service and earns handsome salary. The original applicant/wife requires Rs.1,500/- per month towards her maintenance.