SMT. REBEK LALNUNTHARI SAILO Vs. SHRI RAMTHANGMAWIA

JUDGEMENT

(1.) THE instant petition is directed under Section 482 Cr.P.C. against the judgment and order dated 22.12.2011 passed by the Court of learned Addl. District & Sessions Judge -II in Criminal Complaint No. 192 of 2011.

(2.) THE brief facts of the case in nutshell is that, the petitioner and the respondent were living together as husband and wife, though they were not legally married. Out of a said cohabitation a baby boy was born on 1.10.2005. And due to some differences both the parties started living separately and baby boy is in custody of the petitioner.

(3.) SUBSEQUENTLY petitioner find it difficult to maintain the child with a meager amount of Rs.5,00/ -. So, she filed another petition under section 127 Cr.P.C in the year 2011 for enhancement of the maintenance from Rs.500 to Rs.2,000/ -for the said child. The said application was registered as Crl. Misc. Application No. 22 of 2011.