SHOUAIB ALI SHARIEFF Vs. NAHEEDA BANU

JUDGEMENT

(1.) Though this petition is listed today for admission, with the consent of the learned counsel for the petitioner, the matter is taken up for final disposal.

(2.) This revision petition is filed under Ss. 397 and 401 of Cr.P.C., praying to call for the records and set aside the order dtd. 30/10/2018 passed in Crl.A.No.26/2018 by the II Additional Sessions Judge, Shivamogga, and grant any other relief as deems fit in the facts and circumstances of the case.

(3.) The factual matrix of the case of the respondent/complainant is that the she has filed an application for interim maintenance and the Trial Court while passing an orders on an Interlocutory Application No.1 directed the petitioner herein to pay an amount of Rs.6,000.00 to the wife of this petitioner and Rs.4,000.00 to the child per month as interim maintenance, the same is challenged in Criminal Appeal No.26/2018. In an appeal, the Appellate Court reduced the same to Rs.5,000.00 and also Rs.3,000.00 instead of Rs.6,000.00and Rs.4,000.00. Hence, the revision petition is filed before this Court.