GURCHARAN SINGH Vs. MST SITO

JUDGEMENT

(1.) GURCHARAN Singh petitioner has put in this revision petition against the order of Shri Pawan Kumar Garg, Judl. Magistrate 1st Class, Bhatinda dated 5-6-1969 whereby he fixed a sum of Rs. 40/- for the maintenance of Mst. Sito respondent a sum of Rs. 10/- each for her two children from the date of order till marriage of the daughter and majority of the son.

(2.) THE facts giving rise to this reyi-eion petition briefly told are that Smt. Sito put in an application before the Ilaqa Magistrate under Section 488, Criminal Procedure Code for maintenance for herself and for her two children against the petitioner on the ground that she was married to the petitioner about 4 years back and she gave birth to two children and the petitioner began to mal-treat her and turned her out of his house and with the help of the village panchayat the respondent (Sito in this case) went to the petitioner's house and again the petitioner began to mal-treat her and she had to return to her parents' house for safety of her life. At that time she was pregnant from the petitioner and she gave birth to a son.

(3.) THE application for maintenance filed by Sito was opposed by the petitioner on the ground that Sito was a lady of loose character and that she was pregnant at the time of marriage but however he admitted the factum of marriage.