MAHADEV BANGALE Vs. SHANTA BANGALE

JUDGEMENT

(1.) The present revision petition is under section 401 read with section 482 Cr. P.C. for setting aside the order dated 29/2/1988 passed by Shri Shambhu Singh, 6th Additional Sessions Judge, Bhopal, in Criminal Revision No. 204 of 1987 granting maintenance to the non-applicants under section 125 Cr. P.C.

(2.) Admittedly, the non-applicant No. 1 is the legally wedded wife of the applicant and the non- applicant No. 2 Kumari Deepali is the legal daughter of the applicant and the non-applicant No. 1.

(3.) The trial Court had granted maintenance at the rate of Rs. 250.00 per month to each of the non- applicants but the lower revisional Court has reduced the maintenance amount on the revision of the applicant, to Rs. 125/- per month from the date of application i.e. 7.2.1985.