AKTI BAI Vs. BULKU LAL BAGHEL

JUDGEMENT

(1.) PETITIONER Smt. Akti Bai, who claims herself to be wife of non-petitioner Bulku Lal Baghel, has filed this revision petition against the order dated 14. 2. 1992, passed by Vth Addl. Sessions Judge, Raipur in Criminal Revision No. 175/90, whereby the order dated 25. 6. 1990, passed by J. M. F. C, Raipur in M. Cr. C. No. 7/89, was set aside.

(2.) PETITIONER Smt. Akti Bai initiated proceedings under the provisions of Section 125, Cr. P. C. , against her husband, non-petitioner Bulku Lal Baghel, for grant of maintenance. Non-petitioner Bulku Lal Baghel, in his reply to the above application, denied the fact of the alleged marriage between him and petitioner Smt. Akti Bai. The petitioner examined Akti Bai (AW/1), Shakun Bai (AW/2), Tetki Bai (AW/3) and Keshavram (AW/4), in support of her case.

(3.) NON-PETITIONER Bulku Lal Baghel on the other hand examined Kanhaiya Lal (NAW/1), Bulku Lal Banghel (NAW/2), Sukhdev Baghel (NAW/3), Lekhanlal Satnami (NAW/4), Gauri Bai (NAW/5), Rukhmani Bai (NAW/6), Sukari Bai (NAW/7) and Mansukh (NAW/8 ).