IQBALUNNISA BEGUM Vs. HABIB PASHA

JUDGEMENT

(1.) This is a petition to revise the order of the District and Sessions Judge, Secunderabad in Criminal Revision Petition No. 226/6 of 1957 in which he confirmed the order of the Additional City Magistrate, Division No, II, City Criminal Court, Hyderabad in C. C. No. 128/5 of 1956 on his file.

(2.) The relevant facts are briefly as follows:

(3.) There are two petitioners in this case. The first petitioner is Iqbalunnisa Begum. She is the wife of Habib Pasha who is the respondent in this petition. The second petitioner is the child of the first petitioner and of the respondent. The first petitioner, On behalf of herself and as representing the second petitioner, filed a petition under Section 488 Cr.P.C. in C. C. No. 128/5/56 before the Additional City Magistrate. Hyderabad praying that they should he granted Rs. 100/- and Rs. 50/- as their maintenance respectively.