Aniruddha Singh, J. - (1.) Heard learned counsel for the revisionist and learned AGA for the State, and perused the record.
(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed against judgment and order dated 9.11.2017 passed by Principal Judge, Family Court, Jhansi in Case No. 27 of 2017 (Smt. Nafeesa Khatoon vs. Mohd. Yaseen) whereby application of opposite party No. 2 under Section 127 Cr.P.C. for enhancement of maintenance has been allowed and revisionist was directed to pay Rs.8000/- per month as maintenance to her.
(3.) Learned counsel for the revisionist submitted the revisionist is a retired Government servant and is getting Rs.19,000/- per month (before 7th pay commission). He has been retired from the post of Guard in Railways. He is suffering from heart and sugar and on his treatment he spends Rs.10,000/- per month and he also paid electricity bill of Rs.3000/- to 3500/-. The impugned order is illegal and against fact & law.;