Arunava Barua, J. - (1.) The learned Advocate for the petitioner/husband is present. None appears for the opposite party. None appears for State either.
(2.) This revisional application is directed against the judgment and order dated 25.11.1999 passed by the Additional Sessions Judge, 6th Court, Midnapur, dismissing the Criminal Revision Case No. 225 of 1997 whereby he affirmed the judgment and order dated 29.7.1997 passed by the learned Magistrate in Misc. Case No. 33 of 1995.
(3.) This was a ease under Section 125 Cr. P.C. for maintenance to the wife.;