KRISHNA KANTA NATH Vs. BANCHAN BALA NATH

JUDGEMENT

(1.) This defendants' revision is directed against the judgment and order dated 20.11.85 passed by the learned Sessions Judge, Karimganj.

(2.) Briefly the facts giving rise to this revision, are that the opposite party had claimed maintenance for herself and for her minor son Under Sec. 125 of the Code of Criminal Procedure hereafter the Code, on the allegations that she is the wife of present petitioner and minor son was born of their wedlock. The learned Magistrate by order dated 24.5.84 accepted the O.Ps. contention and allowed maintenance at the rate of Rs. 200.00 p.m. for the O.P. and Rs. 100.00 the baby w.e.f. 25.3.84 i.e. from the date of the petition. The petitioner's revision was dismissed by the learned Sessions Judge.

(3.) I have heard Shri P. Roy, learned counsel for the petitioner and Shri M. Singh learned counsel for the O.P.