Jayashree Tiwari, J. - (1.) CASE called out in the revised list.
(2.) LEARNED counsel for the revisionist is not present to press this revision. Learned A.G.A. is present. The present criminal revision has been filed against the order dated 5.8.2002 passed under Section 125 Cr.P.C. granting maintenance amounting to Rs.800/ - to the wife opposite party and Rs.800/ - each to her minor children.
(3.) THE main grounds for objection are that the judgment suffers from error of facts and law, that the wife opposite party is not entitled for maintenance after expiry of the period of Iddat and till then the maintenance has been provided to the opposite party, that there was no occasion to grant the maintenance allowance after the expiry of the period of Iddat and that the amount of the maintenance is too excessive.;