MAYANGKHUT WAGAR Vs. SAJINA SHAHANI

JUDGEMENT

(1.) This Criminal Revision Petition is directed against the order of the learned Sessions Judge, Imphal East dated 30.11.2017 in Criminal Appeal No.9 of 2017 preferred against the order dated 04.01.2017 passed by the learned Chief Judicial Magistrate, Imphal East in Criminal (DV) Case No.6 of 2015, which is a proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short "the said Act").

(2.) The revision petitioner is the husband and the respondent herein is the wife.

(3.) The revision petitioner has filed Criminal Appeal No.9 of 2017 before the learned Sessions Judge, Imphal East against the order dated 04.01.2017 passed by the learned Chief Judicial Magistrate, Imphal East, wherein and whereby, the learned Chief Judicial Magistrate directed the revision petitioner to pay maintenance of Rs.1,000/- per month to the respondent on or before 10th of every English calendar month and a sum of Rs. 1,50,000/- as compensation within a period of three months from the date of the said order. However, the learned Sessions Judge, Imphal East while confirming the maintenance amount, modified the compensation to the effect that the revision petitioner should pay a sum of Rs.1,00,000/- as compensation in four installments of Rs.25,000/- each on four successive months and the first installment was directed to be paid within 15 days of the receipt of copy of the order. Assailing the decision of the learned Sessions Judge, Imphal East, the present revision has been filed by the petitioner.