MUKLESHUR RAHMAN Vs. NARJIDA HASAN

JUDGEMENT

(1.) Heard Mr. A. Sharma, learned counsel for the petitioner and also heard Mr. B. Islam, learned counsel for the respondents.

(2.) In this petition, under Sec. 397/401 of the Code of Criminal Procedure, 1973, the petitioner, namely, Mukleshur Rahman has challenged the legality, propriety and correctness of the judgment and order, dtd. 23/5/2019 passed by the learned Addl. Sessions Judge No. 3, Nagaon in Crl. A. No. 12(N)/18 and the order, dtd. 27/2/2018 passed by the learned JMFC, Nagaon in D.V. Case No. 498/2015, under Sec. 12 of the Domestic Violence Act.

(3.) It is to be noted here that vide the impugned order, dtd. 27/2/2018, the learned JMFC, Nagaon has directed the petitioner to pay a sum of Rs.4,000.00 per month as the maintenance to the respondent and also to pay a sum of Rs.10,000.00(Rupees ten thousand), as compensation, and vide impugned judgment and order, dtd. 23/5/2019, the learned Addl. Session Judge No.3, Nagaon has upheld the order of the learned JMFC, Nagaon.