- (1.) Heard learned counsel for the revisionist and the learned Additional Government Advocate.
(2.) This criminal revision has been filed against the judgment and order dated 29.1.1997 passed by the Judge, Family Court, Bareilly in Case No.67 of 1995 whereby application under section 125 Cr.P.C. filed by O.P.No.2 was allowed awarding maintenance allowance of Rs.450/- per month to opposite party no.2 and Rs.350/- per month to her minor son Shivam till he becomes major from the date of application. The maintenance was payable on 3rd of each calendar month.
(3.) This revision came up before the Court on 3.3.1997 and the amount of maintenance granted by the court below was modified to Rs.300/- per month to O.P.No.2/wife and Rs.200/- to the minor son Shivam.;