GOPAL CHANDRA KARAR Vs. SADHANA KARAR

JUDGEMENT

(1.) This revisional application is directed against the order dt. Dec. 12, 1984, passed by the Judicial Magistrate, Howrah in Misc. Case No. 1147 of 1980 whereby the learned Magistrate was pleased to allow an application under Sec. 125, Cr. P.C. preferred by Sadhana Karar as against her husband Gopal Chandra Karar.

(2.) Sadhana's case was that she was being ill-treated and assaulted by her husband Gopal and by Gopal's mother, that sometimes she used to be denied food at nights and that a climax arose when at last she was driven out from the house with the warning not to come back again. Her further case was that her husband has since married another woman named Abha. The case of the O.P. husband was that she was never assaulted and tortured in the way as alleged, that she has left his house on her own accord on the simple ground that her parents wanted the husband "to go domesticated".

(3.) Before the learned Magistrate as many as 12 P.Ws. were examined on the wife's side. The O.P. husband examined himself and none else. The learned Magistrate heard the witnesses and entered his judgment in favour of the wife and directed the husband to go on paying a sum of Rs. 250/- (Rupees two hundred and fifty per month) by way of maintenance to his wife. Being aggrieved thereby the husband Gopal Chandra Karar has preferred this revisional application.