SIDDHAR Vs. KAMLA

JUDGEMENT

(1.) THE brief facts of this case are thus : The non petitioner wife filed an application under section 125, CrPC against the petitioner in the Court of Judicial Magistrate, First Class, Sabalgarh, claiming maintenance. The learned trial Court by its order dated 17.1.1998 allowed the said application and granted maintenance allowance at the rate of Rs. 500/ per month from the date of the order. The petitioner filed Revision Petition No. 130/98 in the Court of Session against the order of the learned trial Court. The learned Additional Sessions Judge. Sabalgarh, Distt. Morena, partly allowed the revision petition and reduced the maintenance amount from Rs. 500/ per month to Rs. 250/ per month from the date of the order of the trial Court i.e. 17.1.1998. Now the petitioner has filed this petition under section 482, CrPC invoking the inherent powers of this Court.

(2.) I have heard the learned counsel on both the sides and have perused the record of the case.