BISWANATH SARKAR Vs. SWAPNA DEY

JUDGEMENT

(1.) I have heard Mr. R. Datta, learned counsel for the petitioner and Mr. Somik Deb, learned counsel for the respondent.

(2.) The judgment dated 5-10-2005 passed by learned Sessions Judge, South Tripura, Udaipur in Criminal Revision No. 28(4)/2004 stands impugned in the present revision petition.

(3.) By the said judgment of the learned Sessions Judge the order dated 24-8-2004 passed by learned Sub-Divisional Judicial Magistrate (for short SDJM), Sabroom, South Tripura in C.R. Misc. 7 of 2003 whereby his own order dated 17-7-2001 granting interim maintenance of Rs. 1500/-in a proceeding under Section 125 of the Criminal Procedure Code (for short 'Code') for the respondent-wife herein and her child was cancelled, has been set aside reviving thus the original interim order dated 17-7-2001 of the learned SDJM.