DINESH PRASAD SEMALTY Vs. SURUCHI

JUDGEMENT

(1.) Heard.

(2.) Delay Condonation Application, being unopposed by the respondent, is allowed. Delay in filing the criminal revision is condoned.

(3.) This criminal revision has been preferred by the revisionist against the judgment and order dated 12.06.2015 passed by the learned VI Additional Sessions Judge, Dehradun in Criminal Appeal No. 238 of 2014 'Dinesh Prasad Semalty vs. Smt. Suruchi', whereby the learned VI Additional Sessions Judge, Dehradun has partly allowed the criminal appeal of the revisionist and awarded Rs. 4000/- per month as maintenance to the respondent and also the order dated 14.02.2013 passed by the Judicial Magistrate, First, Dehradun in case no. 9306 of 2012, 'Suruchi vs. Dinesh Prasad Semalty'.