Amar Singh Chauhan, J. - (1.) Even in the revised list none appears on behalf of the revisionists Smt. Shobha Devi and another to press this criminal revision whereas learned counsel for the opposite party no. 2 is present. Learned A.G.A. is also present.
(2.) Since in both the aforementioned criminal revisions question of facts and law involved are common, they were heard together and are being disposed of by a common order.
(3.) The revisionists Smt. Shobha Devi and Km. Neha (Minor) have preferred this Criminal Revision No. 1489 of 2011 against the judgment and order dated 07.12.2010 passed by the learned Judicial Magistrate, Fatehpur in Case No. 127 of 2008 (Smt. Shobha Devi and another Vs. Dr. Harish Chandra) under section 125 Cr.P.C., Police Station Thariyaon, District Fatehpur whereby the application under section 125 Cr.P.C. allowed and the opposite party no. 2 was directed to pay the maintenance to the tune of Rs. 900/- per month to the revisionist no. 1, Smt. Shobha Devi and Rs. 400/- per month to the revisionist no. 2, Km. Neha (Minor) from the date of the judgment.;