SRI. JIAUDDIN AHMED Vs. MRS. ANWARA BEGUM

JUDGEMENT

(1.) THIS is an application in revision made by the Petitioner, who is the husband, against the order passed by a first class Magistrate at Tinsukia in favor of the opposite party, Mrs. Anwara Begum, granting her maintenance allowance at the rate of Rs. 300/ - per month under Section 125 of the Code of Criminal Procedure 1973 (hereinafter called 'the Code').

(2.) THE material facts may be briefly stated thus:

(3.) BEFORE the Magistrate the wife examined herself and P.W. 2, the Head clerk of the Accounts Department, A.O.C. at Digboi to prove the Petitioner's income, and P.Ws 3 and 4 to prove currently. The Petitioner did not examine himself but examined one Murtaza as his witness to prove registration of the talaq.