JAYASRI DAS Vs. SOMNATH DAS

JUDGEMENT

(1.) The present revision petition has been filed by the wife who has been denied maintenance by the court of the Ld. Judicial Magistrate, Tamluk under section 125 of the Code of Criminal Procedure.

(2.) From the perusal of the judgement rendered by the court below, it is apparent that the petitioner had not approached the court with clean hands and had suppressed income which had accrued her as an agent of the Postal Department. During the cross-examination, the petitioner under compulsion had to admit that she is a PAN Card holder. Furthermore, she had to admit amounts/balance outstanding in her bank accounts. Furthermore, defence has proved that the petitioner has been receiving handsome commission as a postal agent.

(3.) The petitioner during the cross-examination admitted the fact that in her application for approval of PAN Card she had shown her income as L 50,000/- per annum. Furthermore, she had earned L 42,298/- as commission during the period from 1st April, 2008 to 31st March, 2009.