K. S. Sidhu, J. - (1.) This application under Section 482 Cr. P. C. is ground-less and deserves to be dismissed in limine.
(2.) On an application under Section 135 Cr.P.C. by the wife, the trial court directed the husband, who is petitioner herein, to pay to the wife maintenance at the rate of Rs. 200/- per mensem. The learned Magistrate heard the evidence on both the sides concluded that it was proved beyond reasonable doubt that the husband who has sufficient means has refused to maintain the wife and that keeping in view the income of the husband it would be just and proper to award maintenance of Rs. 200/- per mensem to the wife.
(3.) The husband challenged that order and preferred a petition of revision before the court of Sessions. By his order, dated, September 10, 1982, the learned Additional Sessions Judge dismissed the said petition giving detailed reasons for such dismissal.;