GANGABAI Vs. SHRIRAM ALIAS SHRIKISHAN

JUDGEMENT

(1.) This petition under S. 482, Cr. P. C. is directed against a revisional order dated 7-8-1984, passed by IVth Addl. Sessions Judge, Indore, in Criminal Revision No. 27 of 1983, thereby quashing the order of maintenance dated 20-1-1983, passed by the Judicial Magistrate, Ist Class, Indore, in Misc. Criminal Case No. 860 of 1977 awarding maintenance allowance of Rs.100/- per month to the petitioner from 2-7-1982. Aggrieved by this order, the wife has presented this petition.

(2.) Initially, none appeared for the respondent, but Shri Maheshwari made his appearance when the order which was being dictated upon hearing the petitioner, was at its fag end, and requested the court to afford him an opportunity of being heard, as he was busy before the Division Bench and as such could not make his appearance when the case was called. He also made an application (I.A. No. 118/90). He was accordingly heard on merits of the case, allowing his prayer.

(3.) The trial court has found it as a proved fact that respondent-husband had contracted second marriage with one Godavaribai, who was also examined as a witness (A. W. 1). She has deposed that the respondent had married her sometime in the month of March 1974, but on coming to know, that he was already married, she (Godavaribai) withdrew from his society.