Amar Saran, J. - (1.) This criminal revision has been filed by Smt. Kasturi Devi, wife of Prahlad Singh, and Ghanshyam Das (minor), son of Prahlad Singh, against the judgement dated 1.12.1988 passed by the Additional Sessions Judge/ Special Judge (Essential Commodities Act ), Lalitpur whereby the learned Sessions Judge had allowed the criminal revision No, 46 of 1988 and set aside the order dated 30.7.1988 passed by the learned Munsif Magistrate, Lalitpur in case No. 88 of 1985, under Section 125 of the Code of Criminal Procedure awarding maintenance to Smt. Kasturi Devi, wife at the rate of Rs. 150/- per month and Rs. 75/- per month to Ghanshyam Das, child from the date of application.
(2.) Heard Shri A.N. Tripathi, learned Counsel for the revisionists, Shri Pankaj Saxena, learned Counsel for opposite party No. 1 and learned Additional Government Advocate representing the State.
(3.) The grounds taken by the learned Sessions Judge for allowing the said revision were firstly; that the Court at Lalitpur where the application for maintenance was filed, had n6 jurisdiction to decide the matter and secondly; that there was no adequate proof of the marriage of Smt. Kasturi Devi with Prahlad Singh and in any case no maintenance ought to have been granted.;