SEHJAD Vs. MUNNI

JUDGEMENT

(1.) PETITIONER has moved this application under Section 482 Cr.P.C. with a prayer that order dated 4.1.1997 passed by Additional Sessions Judge, Faridkot and that of Judicial Magistrate dated 6.10.1995 be quashed.

(2.) IT is apparent from the records that respondent-wife moved an application, claiming maintenance before the trial Court. That application was allowed and she was granted Rs. 500/- per month towards maintenance, vide order dated 6.10.1995. Husband filed a revision petition, which was dismissed, vide order dated 4.1.1997. Hence, this petition under Section 482 Cr.P.C.

(3.) A reading of the paper book indicates that no doubt, such a plea of divorce was taken up by the petitioner but thereafter, he has failed to lead any evidence in that regard. Both the Courts below, after appreciating evidence, as led on record, have ultimately come to the opinion that wife is entitled to claim maintenance. Revisional court below, while dismissing the revision petition filed by the husband-petitioner, has formed the following opinion :-