Pramod Kumar Srivastava, J. - (1.) List has been revised. None is present for the revisionist. Heard learned AGA and perused the records.
(2.) This revision has been filed against the judgment dated 24.9.2002 passed by Session Judge, Ballia, in criminal revision no. 152/2002 (Parmatma Singh v. Smt. Manju Singh) , by which order dated 15.3.2002 passed by Additional Chief Judicial Magistrate, Court No. 11, Ballia was dismissed.
(3.) Admitted case of the parties is that the revisionist and O.P. no.-2 are legally wedded wife and husband and they are living separately. Wife-revisionist had filed petition under section 125 CrPC for her maintenance, in which the Court below had afforded opportunity of hearing and thereafter allowed the application of revisionist-wife and direction was issued for maintenance of Rs. 500/- which should be paid to revisionist-wife by OP No. 2-husband. Against this order, OP No. 2- husband had filed criminal revision no. 152/2002, which was allowed by Sessions Judge, Ballia. Against this order of sessions court, present revision has been preferred by wife-revisionist.;