JIAUL ALAM Vs. IVANA SARKAR

JUDGEMENT

(1.) The Revisional application is against the judgment and order dated August 03, 2019 passed by the Learned Additional District and Session Judge, 4th Court, Malda dismissing Criminal Revision No. 09/2019 filed against the Judgment and order of the Learned Magistrate, 3rd Court, Malda, allowing the petition under Sec. 125 CrPC filed by the opposite party No.1/wife and granting her a monthly maintenance of Rs.7000.00 to be paid by the Revisionist/ husband herein.

(2.) The opposite party then citing torture filed a case under Sec. 498A/323 IPC read with Sec. 3 and 4 of the Dowry Prohibition Act and also a petition under Sec. 125 CrPC in which the Learned Magistrate granted maintenance and the Learned Session Judge affirmed the said order.

(3.) On hearing the parties and considering the materials on record including the judgment under Appeal the admitted facts before this court are :-