NABA KALITA Vs. MINAKSHI DEKA

JUDGEMENT

(1.) Heard Mr. M.S. Ali, learned counsel for the revision petitioner as well as Mr. M.A.I. Hussain, learned counsel for the respondent.

(2.) This is a criminal revision petition, filed under Sections 397/401 of the Cr.PC, challenging the legality, propriety and the correctness of the judgment and order, dated 19.5.2017, passed by the learned Principal Judge, Family Court No. 1, Kamrup (M), Guwahati, in F.C.(Crl.) No. 369/2015, granting monthly maintenance allowance of Rs. 2,000/- and Rs. 1,500/- respectively, to the petitioner and her minor child in a proceeding under Section 125 of the Cr.PC.

(3.) The case of the respondent, as petitioner before the learned Family Court, is that, she got married with the present petitioner/respondent on 8.2.2014, and thereafter, she subjected to torture by her husband/accused-revision petitioner and also demanded various articles like, TV, Fridge, money, etc. and due to her failure to meet such demand, she was subjected to cruelty.