AMBARAM ALIAS ASHOK KUMAR Vs. JANKI BAI

JUDGEMENT

(1.) THIS petition under Section 482, Criminal Procedure Code is directed against the order of the revisional Court upholding the order of maintenance passed by the trial Court under Section 125 Ibid.

(2.) BRIEFLY stated the relevant facts are that the respondent was wedded to the petitioner at a very -tender age. After a short stay, she was deserted and was forced to live with her parents for almost 12 years. In the meanwhile the petitioner is alleged to have taken another wife. It is alleged that he drove away the second wife and then brought back the first one namely the respondent. The respondent conceived from the husband but it resulted in abortion. This happened in 1986.

(3.) IT is alleged that the petitioner then again treated respondent with cruelty and neglected to maintain her resulting in her compulsory departure to her parents.