JOMBO RATAN Vs. KAMENG RATAN

JUDGEMENT

(1.) The Judgment dated 4.7.2001 passed by the learned Judicial Magistrate 1st Class, Roing, Dibang Valley District, Arunachal Pradesh in Case No. Maint -1/2001 is the subject -matter under challenge in this Criminal Revision Petition,

(2.) The facts of the case in a short compass are as follows : -

(3.) Mr. J.K. Panggeng, learned counsel appearing for the petitioner submitted that the learned Trial Court had misappreciated the provisions of law laid down under Sec. 125 Cr.P.C. while passing the impugned judgment inasmuch as, the learned Magistrate has no power and jurisdiction to direct the petitioner to pay the monthly maintenance allowance at the rate exceeding Rs. 5,00 each in the whole to the respondents. None appears for the respondents.