KADBHANU BEGUM Vs. MOZIBAR RAHMAN

JUDGEMENT

(1.) This is a revision petition, filed under Sections 397/401 of the Cr.P.C., challenging the legality and propriety of the judgment and order, dated 12-09-2014, passed by learned Sub-Divisional Judicial Magistrate (S), Barpeta, in MR Case No. 510/2011, dismissing the petition filed by the present petitioner praying for maintenance allowance from the respondent, under section 125 of the Cr.P.C., 1973

(2.) Heard Mr. MH Ahmed, learned counsel for petitioner and Mr. HRA Choudhury, learned senior counsel for respondent.

(3.) I have perused the impugned judgment. I have also perused the LCR including the evidence of the witnesses examined by the parties.