MAMTA DEVI Vs. RAJESH RAM

JUDGEMENT

(1.) Both the Revisional Applications have been preferred challenging the same judgment and order dated August 21, 2013 passed by the Learned Additional Chief Judicial Magistrate Raghunathpur, Purulia, in Misc. Case No.46 of 2001. Criminal revisional application being No.3758 of 2013 has been preferred by wife/petitioner and criminal Revisional Application being No.41 of 2014 has been preferred by petitioner/husband.

(2.) For the sake of convenience both the revisional applications have been heard together.

(3.) By the order impugned the Learned Magistrate directed the petitioner/husband to pay sum of Rs.1200/- per month to the petitioner/wife for her maintenance from the date of filing of the application under Section 125 of the Code of Criminal Procedure i.e. on and from June 25, 2001.