ANNAPURNA KARMAKAR Vs. BISWESWOR KARMAKAR

JUDGEMENT

(1.) The revisional application has been filed against the judgment and order dtd. 4/9/2019 passed by the Learned Judicial Magistrate, 2nd Court, Diamond Harbour in case No. MR-237 of 2015 under Sec. 125 of the Code of Criminal Procedure, granting a sum of Rs.3000.00 as maintenance to the petitioner/wife and a sum of Rs.1000.00 for the child born in the year 2012.