MAJOR SINGH Vs. JOGINDER KAUR

JUDGEMENT

(1.) THIS is a petition under section 482 of the Code of Criminal Procedure filed against the order dated April 02, 1992, passed by the learned Sub Divisional Judicial Magistrate, Barnala and the order dated September 26, 1992, passed in revision against the said order by the learned Additional Sessions Judge, Barnala.

(2.) THE respondent/wife Smt. Joginder Kaur was granted maintenance allowance at the rate of Rs. 1 50/ - per month for herself and at the rate of Rs. 100/ - per month for her daughter, Sukhdev Kaur from the date of application. Application under Section 125 of the Code of Criminal Procedure was decided by the learned Magistrate on February 02, 1987. Thereafter, the respondent/wife moved an application under Section 127 Cr.P.C. on March 08, 1990, claiming enhancement of the maintenance allowance. The said application was decided by the learned Sub Divisional Judicial Magistrate, Barnala, vide order dated April 02, 1992 and he enhanced the amount of maintenance allowance of the respondent/wife from Rs. 150/ - p.m. to Rs. 350/ - p.m. from the date of application.

(3.) FEELING aggrieved against the enhancement of the maintenance allowance, the husband, Major Singh, filed a revision in the Court of Additional Sessions Judge, Barnala (being Criminal Revision No.17/dated 19.5.1992. The said revision came up for hearing on September 26, 1992, and was dismissed. The petitioner has filed this petition under Section 482 Cr.P.C. against the orders passed by the Courts below.