PRITILATA MAJUMDER Vs. KRISHNAPADA MAJUMDER

JUDGEMENT

(1.) Petitioner has challenged impugned order dated 09.10.2018 passed by Judge, Family Court, Kailashahar in Crl. Misc. (125)-50 of 2018 declining to grant maintenance allowance to the petitioner in a proceeding under section 125, Cr.P.C initiated by the petitioner for herself and her minor daughter named Tuli Majumder.

(2.) The factual context of the case is as under:

(3.) In the course of trial petitioner examined herself as PW-1. Court engaged Shri. Krishnapada Bhattacharjee, assistant teacher of deaf and dumb school of Boulapassa to interpret the evidence of the petitioner to the court since the petitioner was deaf and dumb. It has been recorded by the court that as she was unable to understand the sign language, court could not record her evidence even with the aid of the trained interpreter. Showing her mother in the court, she told that her mother was aware of everything of her life.