- (1.) BOTH the criminal revisons have arisen out of application under Section 127 Cr.P.C., filed by son against fatyher and application by wife against her husband under Section 125 Cr.P.C. The father andhusband is the same person, hence both the revisions are being taken together.
(2.) HEARD Shri Satish Chandra Srivastava, learned counsel for the revisionists, and Shri S.C. Shukla, learned counsel for the opposite party.
(3.) CRIMINAL Revision No.14 of 2005 has been filed challenging the order dated 30.9.2004 passed by the learned Principal Judge, Family Court, Lucknow in Misc. Case No.55 -C of 1999 (Master Anshul Sharma v. Mukesh Kumar Sharma) under Section 127 read with 126 (3) Cr.P.C. by which the application filed by the revisionist for enhancement of maintenance amount was partly allowed, and maintenance amount of Rs.300/ - awarded vide order dated 22.5.1995 was enhanced to Rs.1000/ - per month from the date of order dated 30.9.2004. This criminal revision has been filed challenging the inadequate enhancement. Criminal Revision No.15 of 2005 has been filed challenging the judgment and order dated 30.9.2004 passed by the learned Principal Judge, Family Court, Lucknow in Case No.704 of 1991, under Section 125 of the Cr.P.C. (Smt. Archana Sharma and Mukesh Kumar Sharma).;