M.V MURALIDARAN,J. - (1.) Heard Mr. T. Rajendra, learned counsel appearing for the petitioner. None appears for the respondent.
(2.) This Criminal Revision Petition is directed against the judgment and order dated 21.02.2018 passed in Criminal Appeal No. 9 of 2017 on the file of the learned Sessions Judge, Imphal West.
(3.) The petitioner herein has filed Criminal Miscellaneous Case No.37 of 2017 in Criminal (Maintenance) Case No.33 of 2014 under Section 20 read with Section 28(2) of the Protection of Women from Domestic Violence Act, 2005 on the file of the learned Judicial Magistrate First Class, Imphal West at Lamphelpat seeking to order payment of medical expenses of the minor daughter to the tune of Rs.35,000/- (Rupees thirty five thousand) and Rs.11,370/- (Rupees Eleven thousand three hundred and seventy) for educational expenses incurred by the complainant/applicant altogether a sum of Rs.46,370/- (Rupees forty six thousand three hundred and seventy) by the respondent.;