- (1.) THIS is a criminal revision against the judgment and order dated 2-8-84 passed by Special Judge/additional Sessions Judge, Buland-shahr in Criminal Revision No. 322/83 allowing the revision partly and modi fying the maintenance allowance from Rs. 150/- to Rs. 75/- per month filed against the judgment and order dated 24-9-83 passed by IV Additional Munsif-Magistrate, Bulandshahr allowing the maintenance allowance at the rate of Rs. 150/- to the revisionist in Criminal Case No. 93/83-Smt. Amrawati v. Gopi Singh.
(2.) THE cause list was revised. THEre is no response on behalf of the opposite party. The learned Counsel for the revisionist has argued that while passing the impugned order the learned Revisional Court has committed illegality, firstly because no opportunity was given to the revisionist to be heard, secondly because the revisional Court has not at all perused the record in question and thirdly because the revisional Court has not assigned any reason for reducing the maintenance allowance from Rs. 150/- to Rs. 75/- per month. His conten tion is not without substance. In the result the revision is allowed. The impugned judgment and order dated 2-8-84 passed by Special Judge, Additional Sessions Judge, Bulandshahr are set aside and the judgment and order dated 29-9-83 passed by IV Additional Munsif-Magistrate, Bulandshahar in Criminal Case Nos. 93/83-Smt. Amrawati v. Gopi Singh are upheld. Revision allowed.;