MRINAL CHANDRA BHUYAN Vs. ANJALI CHOUDHURY BHUYAN

JUDGEMENT

(1.) Heard Mr. S. K. Goswami, learned counsel appearing for the petitioner. Also heard Mr. K.D. Chetri, the learned counsel representing the respondent.

(2.) This is an application under Sec. 397 and 401 of the Criminal Procedure Code whereby the judgment and order dtd. 2/4/2018 passed by the learned Principal Judge, Family Court No.1 at Guwahati in F.C. Case No.457/2016 is put to challenge.

(3.) The case of the petitioner in a nutshell is like this"the petitioner is about 64 years now. He retired from Food Corporation of India on 28/2/2014 and he gets a pension of Rs.1,247.00 per month.