SURESH Vs. SAU VANDANA

JUDGEMENT

(1.) AGGRIEVED by the Judgment passed by the Additional Sessions Judge, Akola, on 30-9-1988 in criminal Revision No. 383/87, arising out of the order passed by the Chief Judicial Magistrate, akola, in Misc. Criminal Application No. 413/87 dated 17-11-1987, the applicant has come in revision.

(2.) IT is contended that while filling the application under Section 125 of the Criminal Procedure code, the non-applicant-wife, has stated that her marriage with the applicant had taken place on 26-4-1985 and the applicant-husband used to beat her and scold her. Ultimately, the applicant drove her out of the house and since then she was residing with her parents.

(3.) MR. Haq, learned counsel for the applicant, has contended that the applicant was ready to maintain her and the non-applicant-wife herself has deserted. In support of his contention, he stated that the learned Magistrate has given a finding that the allegations of cruelty were not proved. But in spite of this, the learned Additional Sessions Judge has granted a maintenance at the rate of Rs. 120/- per month to the nun-applicant. This order of the learned Sessions Judge is under challenge before this Court. Mr. Haq, further contended that the present information given to him by his local counsel is that both the applicant and the non-applicant are residing together, but he is unable to confirm this in the absence of any communication from his client.