ZINNATUL ISLAM KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Ms. S.S. Zia, learned counsel represents the petitioner.

(2.) Mr. B.B. Gogoi, leaned Additional Public Prosecutor represents the State respondent. Mr. S.N. Tamuli, learned counsel represents the private respondent.

(3.) This is a petition, made under Section 397, read with Sections 401 of the Cr.P.C., challenging the legality, propriety and correctness of the judgment and order, dated 03-01-2019, passed by learned Sessions Judge, Morigaon, in Criminal Appeal No. 25/2017, partly allowing the appeal preferred by the present respondent against the judgment and order, dated 23-06-2017, passed by the learned Additional Chief Judicial Magistrate, Morigaon, in CR(DV) Case No. 565/2015, under Section 12 of the Protection of Women from Domestic Violence Act, 2005, enhancing the monthly maintenance to Rs.5000/- each, i.e., the wife and the daughter, with effect from the date of judgment and order of the learned trial Court.