T.AMARNATH GOUD,J. - (1.)Heard Mr. K. Roy, learned counsel appearing for the petitioner as well as Ms. R. Purakayastha, learned counsel appearing for the respondents.
(2.)This is a criminal revision petition under Sec. 397 read with Sec. 401 of the Cr.P.C. against the impugned judgment and order dtd. 6/9/2021 passed by the learned Sessions Judge, North Tripura, Dharmanagar in Criminal Revision Petition 11 of 2019 whereby the learned Sessions Judge, North Tripura, Dharmanagar interfered with the Judgment and order dtd. 27/8/2019 passed by the learned Judicial Magistrate, First Class, Dharmanagar, North Tripura in Case No.03 of 2017 and enhanced the maintenance allowance from Rs.2,500.00 each to Rs.7,500.00 each.
(3.)The brief fact is that the petitioner and the respondent No.1 are the husband and wife and respondent No.2 is their daughter aged about 33 years of age. The respondents No.1 and 2 jointly filed an application under Sec. 125 of the Cr.P.C. and the same was registered and marked as Misc.01 of 2015. After hearing the parties, the Judicial Magistrate, First Class, Dharmanagar, North Tripura vide judgment and order dtd. 18/11/2015 granted the maintenance in favour of the respondents No.1 and 2 @ Rs.1,500.00 each and the petitioner was directed to pay the same. Thereafter, the respondents No.1 and 2 jointly filed another application under Sec. 127 of the Cr.P.C. for enhancement of the maintenance allowance and the same was registered and marked as Misc.03 of 2017.
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