ANITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two criminal revision applications have been taken up for consideration together with the consent of the parties.

(2.) The Cr. Revision No. 919 of 2018 has been preferred for enhancement of the maintenance amount allowed to the petitioner in Maintenance Case No. 71 of 2016 whereas Cr. Revision No. 1217 of 2018 has been preferred by the husband of the petitioner in Cr. Revision No. 919 of 2018 to set aside the order dtd. 8/6/2018 passed in Maintenance Case No. 71 of 2016.

(3.) Learned counsel for the petitioner in Cr. Revision No. 919 of 2018 submits that the petitioner was married to O.P. No. 2 about 33 years ago and after marriage, she was subjected to torture and cruelty for want of dowry by O.P. No. 2 and his family members but the petitioner tolerated everything at her sasural and live there and in the meantime, she was blessed with two sons and one daughter.