Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) This application is directed against the judgment dated 21.08.2008, passed by the learned Principal Judge, Family Court, Ranchi in Maintenance Case No. 89 of 2005, by which the petitioner has been directed to make payment of Rs. 500/- per month to the opposite party.
(3.) An application under section 125 Cr.P.C., 1973 was preferred by the opposite party, in which she had stated that her marriage was solemnized with the petitioner in the year 1970 as per the Uraon Customary Rites and out of the said wedlock one son namely Mangra Oraon was born in the year 1975.;