ASHOK KUMAR TEWARI Vs. SHISHU PALA

JUDGEMENT

(1.) Ashok Kumar Tewari has filed this application against the order dated 11.4.1994 of Sri Jhamman Lal, Special Judge. Sitapur partly allowing criminal revision No. 226 of 1992. Smt. Shishu Pala on her own behalf and on behalf of minor child Naunit Kumar filed application under Section 125 Cr. P.C. The case was registered as Mis. Criminal Case No. 87 of 1992 and was decided by Sri Prahlad Singh, Munsif Magistrate, Biswan district Sitapur.

(2.) The learned Magistrate directed Ashok Kumar Tewari to pay monthly maintenance at the rate of Rs. 500/- to Smt. Shishu Pala and Rs. 290/- to the minor child Naunit Kumar. The applicant filed Criminal Revision in the Court of Sessions. The revision was partly allowed and the order passed by the learned Magistrate was modified to this extent that the amount of maintenance was directed to be made payable from the date of the order passed by the learned Magistrate in place of the date of the application. The applicant has come up to this Court by way of filing this application under Section 482 Cr. P.C.

(3.) I have heard Sri Virendra Bhatia, learned Counsel for the applicant and Sri Anoop Srivastava on behalf of the contesting respondent.