- (1.) The present revision is directed against the order dated 31.05.2002 passed by the learned S.D.J.M., Uluberia, Howrah, in Misc. Case No. 114 of 2000 under Section 125, Cr.P.C.
(2.) The petitioner's case is that her marriage with the O.P. was solemnized according to Muslim rites and customs and in that wedlock a son, now aged about one year three months, was born. After about six months of the marriage she was subjected to ill-treatment and torture by the O.P. While she was carrying for about nine m6nths, she was sent in a rickshaw to her parents' house where the said child was born. The O.P. did not look after them. She having no income is unable to maintain herself. The O.P. earns about Rs. 5,000.00 7,000.00 p.m. as Moulavi of a Mosque and teacher of Arbi language of a Madrasa. Moreover, he has dwelling house and landed property. She prayed for maintenance to the tune of Rs. 1500.00 p.m. for self and Rs. 1000.00 p.m. for her son.
(3.) Three witnesses on behalf of the petitioner while two witnesses on behalf of the O. P. were examined, and after considering the facts, circumstances and materials on record, the learned Court below by the impugned order awarded maintenance of Rs. 400.00 p.m. and 200.00 p.m. to her and her child respectively.;