JYOTI PANT Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Mohd. Naushad Siddiqui, learned counsel for the revisionist, Sri Zafeer Ahmad, learned counsel for opposite party no.2, learned A.G.A. for the State and perused the record.

(2.) This revision has been preferred against the order dated 18.12.2009 passed by Principal Judge, Family Court, Moradabad in Criminal Case No. 53/11/07, Jyoti Pant and another Vs. Manoj Kumar Sharma under Section 125 Cr.P.C., Police Station Civil Lines, District Moradabad by which the claim of maintenance of revisionist no.1 has been rejected by the court below and a maintenance of Rs. 600/- per month has been awarded to revisionist no.2, who is the minor son of opposite party no.2 from the date of the order till he attain the age of majority.

(3.) In the present revision the revisionists have prayed that the application for maintenance as it relates to revisionist no.1, be allowed and further enhanced the maintenance allowance so far as it relates to revisionist no.2.