ABHAI KUMAR,J. - (1.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the material available on record.
(2.) The present criminal revision is directed against the order dated 1.10.2013 passed by Principal Judge, Family Court, Kanpur Nagar in case no.70 of 2012 under section 127 Cr.P.C., 1973 P.S. Babupurwa, Distt. Kanpur Nagar, whereby the maintenance allowance granted to the revisionist was enhanced from Rs. 350/- per month to Rs. 1100/- per month w.e.f. the date of order.
(3.) Brief facts of the case are as follows:;