AHSANULLAH Vs. SHAHANA PARVIN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties at the stage of admission.

(2.) In this criminal revision application, challenge is to the judgment and order dtd. 17/11/2021 passed by the learned Sessions Judge, Akola, whereby the learned Sessions Judge dismissed the appeal filed by the applicant and allowed the Criminal Appeal filed by the non-applicant and enhanced the amount of maintenance quantified by the Magistrate and awarded the same at the rate of Rs.16,000.00 per month to the non-applicant/wife and Rs.2,500.00 to the minor son from the date of the application i.e. 1/3/2014.

(3.) The facts are as follows:-