SUDHA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision has been preferred against the judgment and order dated 9.1.2006, passed by Additional District & Sessions Judge, F.T.C.(1), Ghazipur in Criminal Revision No.15 of 2005, Anand Prakash Verma Vs. State of U.P. & others, whereby the modification in the lower court's order was made to the effect that the amount of maintenance was to to be paid from the date of application instead of the date of judgement.

(2.) List has been revised. Counsel for the revisionists is present, but none has appeared to represent the opposite party no.2, despite the repeated calls.

(3.) This is an old revision of 2006, and this Court does not find any reason to further procrastinate the matter, therefore, this Court deems it fit to proceed with the hearing of revision with the assistance of learned A.G.A. who is present in the Court.