BHOLA NATH RAI Vs. TUTUMONI SONOWAL

JUDGEMENT

(1.) Heard Mr. J. Deka, learned counsel for the petitioner and also heard Ms. S.G. Baruah, learned counsel appearing for the respondent No.1.

(2.) In this petition, under Sec. 401 read with Ss. 397 and 482 of the Code of Criminal Procedure, 1973, petitioner - Shri Bhola Nath Rai, has put to challenge the correctness or otherwise of the judgment and order dtd. 6/1/2016, passed by the learned Judicial Magistrate 1st Class at Jorhat in Misc. Case No.5/2015, whereby the learned Magistrate directed the petitioner to pay a sum of Rs.4,000.00 (Rupees four thousands) per month, to the respondent No.1, as maintenance from the date of the order.

(3.) The factual background, leading to filing of the present revision petition, is adumbrated herein below:-