SHRI RAKESH Vs. SITA DEVI

JUDGEMENT

(1.) THE present respondent preferred a petition under Section 125 Cr.P.C. against the present petitioner which was accepted and the trial Magistrate directed the present petitioner to pay Rs. 400/- per month as maintenance to Smt. Sita Devi.

(2.) THE brief facts giving rise to the present proceedings are that Smt. Sita Devi preferred a petition under Section 125 Cr.P.C. against Shri Rakesh alias Keshu on the allegations that she was married to Shri Keshu in accordance with the Hindu rites and after marriage, she was ill-treated, given beatings and was not provided even the bare necessities of life, like food and clothing. According to her, she was made to sign some paper without being told of its contents and later on she was informed that her signatures were obtained on a divorce deed and as she never consented to divorce, she continued to be the legally wedded wife of Shri Rakesh, who has refused and neglected to maintain her, without any sufficient cause. She also alleged in her petition that she was unable to maintain her whereas according to her, Rakesh was earning Rs. 2000/- per month.

(3.) THE trial Magistrate, after recording evidence on record, passed the order as referred to above. This order has been assailed in the present revision petition on various grounds.