RAJENDRA KUMAR Vs. KRISHNA

JUDGEMENT

(1.) The revision petition has been directed against the order dated 1.10.1994 passed by the learned Addl. Chief Judicial Magistrate, Deedwana whereby he fixed maintenance of Rs. 300.00 per month in the proceedings under Sec. 125 Criminal Procedure Code.

(2.) The admitted facts are that the marriage of the parties took place on 8.12.1990 and wife is living separately from Dec., 1993.

(3.) Application under Sec. 125 Code Criminal Procedure was filed by the wife alleging that her husband and other family members in the matrimonial home harassed her for bringing less dowry and they even used to beat her. It was stated that about 31/2 months before the application was filed on 13.12.1993, she was turned out of the house telling that she should not be kept if she did not bring dowry as per their demand and since then she is living with her parents and her husband was not paying maintenance to her.