KRISHNA DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. for the State.

(2.) Notice was issued to opposite party no.2 and the same has been served. Case has been revised but none has appeared on behalf of opposite party no.2 in the revised call.

(3.) The present revision has been preferred with a prayer to allow the revision and set aside the judgment and order dtd. 3/2/2016 passed by Additional Principal Judge, Family Court, Lucknow in Criminal Case No. 522/2008 (Smt. Krishna Devi Vs. Rameshwar Dayal), Under Sec. 125 Cr.P.C. and to direct the opposite party to pay at least Rs.10,000.00 as the monthly maintenance.