ATMA RAM Vs. RAMESHWARI DEVI

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) IN order to properly appreciate the respective submissions urged by the learned Counsel, it is necessary to notice a few facts relevant for determination of this case.

(3.) TRIAL Court after conclusion of the trial, vide judgment dated 27.5.1993 granted Rs. 300/ p.m. to the wife and Rs. 200/ p.m. to the son as maintenance from the date of filing of the application under Section 125 Cr.P.C. i.e. with effect from 1.4.1991. Husband was aggrieved by this order, he preferred criminal revision before the Court below and by means of order dated 20.4.1996, the revision petition filed by the husband was dismissed, hence the present petition under Section 482 of the Cr.P.C.