P. RAJA GOPAL Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Revision Case is filed by the Revision Petitioner, who was the respondent in M.C.No.53 of 2008, on the file of Judge, Family Court, Kadapa, under Ss. 397(1) and 401 of the Code of Criminal Procedure Code ("Cr.P.C." for short), challenging the order, dtd. 12/1/2009, whereunder the learned Judge, Family Court, Kadapa, in maintenance case filed by the respondent Nos.2 and 3 herein, ordered the Revision Petitioner herein, who is the respondent in maintenance case, to pay monthly maintenance of Rs.1,500.00 to each petitioner.

(2.) The parties to this Criminal Revision case will hereinafter be referred as described before the trial Court, for the sake of convenience.

(3.) The case of the petitioners before the Court below is as follows: