- (1.) The instant criminal revision has been filed against the judgment and order dated 7.12.2019 passed by Principal Judge, Family Court, Barabanki in Misc. Case No. 568 of 2017, under Section 125 Cr.P.C. (Nasreen Fatima and others vs. Mohd. Kaish), whereby, the learned Judge has allowed the application for maintenance, filed by the opposite party nos. 2 to 4 and granted the maintenance of Rs. 3,000/- per month to the opposite party no. 2, Nasreen Fatima (wife of the revisionist) and Rs. 1,000/- each in favour of respondent nos. 3 and 4, namely, Tuba and Raiyan (minor children of the revisionist).
(2.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.
(3.) Learned counsel for the revisionist submits that the revisionist is a poor person having no means of income; his income is only Rs. 5,000/- per month in view of the certificate issued by the competent authority/Tehsildar, Mahmoodabad (annexure no. 2). Learned counsel further submits that the amount of maintenance granted in favour of respondent nos. 2 to 4 is too high and the revisionist is not in a position to pay the same. Learned counsel further submits that the amount of maintenance granted in favour of respondent no. 2 to 4 be reduced so that the revisionist may pay the same.;