Vijay Lakshmi, J. - (1.) Instant Criminal Revision has been filed against the ex -parte judgment and order dated 30.9.2004 passed by the Additional civil Judge (Senior Division) II/A.C.J.M. Court No. 8, Bhadohi, Gyanpur, in maintenance case No. 322 of 2004, Smt. Anupam Bharti v/s. Ramesh Kumar, under Sec. 125, Cr.P.C. P.S. Aurai, District Sant Ravidas Nagar (Bhadohi) granting Rs. 500/ - per month as maintenance to the wife of revisionist. Heard Sri R.S. Kushwaha, learned Counsel for the revisionist, and learned AGA for the State and perused the record.
(2.) The facts necessary for a proper and just decision of this revision are that the wife of the revisionist filed a maintenance case No. 322 of 2004, Smt. Anupam Bharti v/s. Ramesh Kumar, under Sec. 125, Cr.P.C. against the revisionist, which was decided vide ex -parte order dated 30.9.2004 and the wife was awarded maintenance of Rs. 500/ - per month from the date of judgment.
(3.) Being dissatisfied by the meager amount of maintenance awarded by the aforesaid ex -parte order, the wife preferred a revision before the Sessions Judge, which was decided by the order dated 28.2.2007 after hearing both the parties and the amount of maintenance was enhanced from Rs. 500/ - per month to Rs. 3,500/ - per month considering the fact that the husband/revisionist was a government servant serving in PAC.;