JOYRAM PASWAN Vs. SUMITRA DEVI

JUDGEMENT

(1.) An order No. 7 dated 20.1.2000 passed by the learned Additional Sessions Judge, 3rd Court, Howrah in Criminal Motion No. 147 of 1999 has been challenged on behalf of the petitioner in this application.

(2.) The brief facts relating to filing of the Revisional Application dates back to 29.6.99, when the learned Judicial Magistrate, 3rd Court, Howrah in connection with Misc. Case No. 208 of 1998 on the basis of a Petition filed under section 125 of the Code of Criminal Procedure by the Opposite Party No. 1 awarded a sum of Rs. 1,000/- per month towards her main-tenance to be paid by the petitioner w.e.f. the date of filing of the same.

(3.) The said order of maintenance awarded against the petitioner here-in-above was challenged before the learned Sessions Judge on behalf of the Petitioner. The said Application was registered as Criminal Motion No. 147 of 1999.