MT KALUIYA Vs. HIRA

JUDGEMENT

(1.) This is an application for revision of an order of a Magistrate of first class rejecting the petition of Mt. Kaluiya, which was made under Section 488, Criminal P.C. The date of the application is 2 April, 1929. It was directed against Hira, the husband of Mt. Kaluiya.

(2.) The parties are Koris by caste. The marriage between the parties took place about ten years ago and a girl was born about three years ago as the fruit of this marriage.

(3.) No aspersion has been cast upon the character of Mt. Kaluiya. She has been a faithful wife and "has kept unsullied the bed of her lord." It has also not been alleged or proved that she has been guilty of such minor offences in the performance of her household duties which were in any way calculated to cause annoyance to or impair the comfort of her husband.