Pradip Kumar Biswas, J. - (1.) This is an application under section 401 read with section 482 of the Code of Criminal Procedure filed by one Smt. Kalpana Biswas, petitioner herein seeking to set aside the judgement and order dated 24-6-2002 passed by the Learned Sessions Judge, Nadia in Criminal Motion No.24 of 2002 arising out of the judgement and order dated 5.12.2001 passed by the learned S.D.J.M., Ranaghat, Nadia in Criminal Misc. Case N0.177 of 2000 and thereby allowing the same in part by setting aside the maintenance in favour of the petitioner against the opposite party a sum of Rs.800/- per month arid maintaining the order granting maintenance of Rs.600/- per month for the minor son.
(2.) The short facts leading to the filing of this revisional application are as under.
(3.) The petitioner herein filed an application on 30.12.2000 under section 125 of the Code of Criminal Procedure before the learned Sub-Divisional Judicial Magistrate, Ranaghat, Nadia praying for a maintenance allowance at the rate of Rs.1500/- per month for herself and . Rs.1000/-per month for her minor son and the said case was registered as Misc. Case No. 177 of 2000.;