PARVEEN Vs. RAJINDER

JUDGEMENT

(1.) THIS revision has been preferred against the order of the learned Addl. Sessions Judge, Jalandhar dated 22.1.1988 vide which the order dated 30.8.86 passed by Sh. J.S. Pamma, Judicial Magistrate, I Class, Jalandhar, granting maintenance to the petitioners under Section 125, Cr.P.C. was set aside and the case was remanded.

(2.) THE petitioner by means of an application under Section 125 Cr PC sought the grant of maintenance against her husband, respondent on the allegations of neglect and refusal on his part to maintain her. The respondent appeared through his father Sh. Faquir Singh and contested the application. Both the parties led evidence and the respondent himself appeared as RW.