SHAIK MAHBOOB SUBHANI Vs. SHAIK AZIMA

JUDGEMENT

(1.) A Muslim husband filed this Criminal Revision Case under Ss. 397 and 401 of Code of Criminal Procedure ('Cr.P.C.') impugning that part of the order of the learned trial Court which has gone against his interest.

(2.) Respondent No.1 is a woman who claimed maintenance before the Court below and she is stated to be the wife of the revision petitioner. Respondent No.2 is the State.

(3.) Heard Sri Mekala Ramamurthy, the learned counsel for revision petitioner and Sri Subba Rao Jandhyam, the learned counsel for respondent No.1.