RAKESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Both the above mentioned criminal revisions have been preferred against one and the same impugned order between the same parties and thus, both the revisions are being decided together by this common judgment.

(2.) Heard learned counsel for the parties and learned AGA for the State.

(3.) The Criminal Revision No.3043 of 2021 has been preferred by the revisionist / husband against the judgment and order dtd. 8/9/2021, passed by the learned Additional Principal Judge Family Court, Room No.3, Ghaziabad in Misc. Case No.129 of 2020 (Smt. Lata Rani Vs. Rakesh Kumar), under Sec. 127 Cr.P.C, whereby the maintenance granted to the opposite party No.2 earlier, has been enhanced from Rs.3,000.00 per month to Rs.6,000.00 per month. The criminal revision No.2680 of 2021 has been filed by the revisionist/wife against the same order for enhancement of maintenance amount granted by the Family Court.