RANJANBEN BACHUBHAI Vs. DILIP RAMNIKLAL KATARMAL

JUDGEMENT

(1.) BY way of this petition, the petitioner challenges common order dated 11-5-2007 passed by the learned Addl. Sessions Judge, Jamnagar, in Cri. Revision Application Nos.31 of 2007 and 40 of 2007 by which the learned Judge has modified the order dated 8-3-2007 passed by the 4th Addl. Senior Civil Judge, Jamnagar, in Cri.Misc.Appln.No.495 of 2004 under Sec.125 of Cr.P.C. ordering to pay maintenance of Rs.3,000/- from the date of application i.e. 24-5-2005 and also to pay cost of Rs.300/- to the petitioner and reduced the amount of maintenance from Rs.3,000/- to Rs.1,000/- per month.

(2.) HEARD learned advocates, Mr.S.M.Shah for the petitioner, Mr.Manoj Shrimali for the respondent No.1 and learned APP, Mr.L.R.Pujari for the respondent No.2. This Court has also gone through the judgment and order passed by the revisional Court.