Vineet Kothari, J. - (1.) Heard learned counsel for the petitioners, respondent No. 2 (complainant-wife) as well as learned Public Prosecutor for the State.
(2.) This criminal revision petition under Section 397/401 Cr.P.C. has been filed by the petitioner-husband Ajay Arya and his family members being aggrieved by the order dated 25.9.2008 passed by learned Additional Sessions Judge, Sojat, District-Pali in Criminal Appeal. No. 8/2008 dismissing the appeal of the petitioners preferred against the order dated 19.3.2008 passed by learned Judicial Magistrate No. 1, Pali in Criminal Regular Case No. 131/2007. Dimple Arya v. Ajay Arya & Ors. granting maintenance of Rs. 1,500/- as interim maintenance in favour of applicant-wife on application under Section 12 of the Domestic Violence Act, 2005 which admittedly was brought into force with effect from 26.10.2006. Learned lower appellate Court below in the impugned order dated 25.9.2008 by same order also allowed cross criminal appeal being Criminal Appeal No. 12/2008 filed by the applicant-wife, seeking enhancement of interim maintenance, and enhanced the interim maintenance from Rs. 1,500/- to Rs. 5,000/per month.
(3.) Being aggrieved by the said orders, impugned, the petitioner-husband and his family members have approached this Court by way of present revision petition.;