Shashi Kant Sharma, J. - (1.) Instant Criminal Revision is filed by Revisionist Gopal Sain (husband), against the judgment and order passed by learned Additional Sessions Judge, Hindaun City, on 21.11.1998, whereby the order dated 6.12.1996, passed by learned Civil Judge (Junior Division) & Judicial Magistrate, 1st Class, Hindaun City, was set aside and interim maintenance of Rs. 500/- p.m. was awarded w.e.f. 3.6.1996.
(2.) Brief facts relating to this case are that Veena Rani is wife of Gopal Sain. She filed an application under Section 125 Cr.P.C. for interim maintenance before the learned Judicial Magistrate, First, Class. Hindaun City. Reply was filed by husband in that proceedings. After hearing, the said application was rejected by the learned Magistrate. Against that order, wife filed revision before the learned Sessions Court, which was accepted and the husband was ordered to pay maintenance at the rate of Rs. 500/- p.m. to wife. Hence, this Criminal Revision filed by husband Gopal Sain.
(3.) Files of both the courts below were called for. Arguments were heard, entire record was examined and I considered rival contentions of both the parties.;