RUPESH Vs. CHARANDAS

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The present revision is against the judgment of conviction passed by the Judicial Magistrate First Class, Bhiwapur dated 22-5-2015 in Summary Criminal Case No. 41/2010 for the offence punishable under Section 497 of the Indian Penal Code. Said judgment was challenged before the Additional Sessions Judge-1, Nagpur. By judgment dated 2-1-2018, the appeal came to be dismissed confirming the judgment of Judicial Magistrate First Class.

(3.) It was alleged by the husband/respondent no. 1 against the accused/applicant that he had sexual relations with his wife. Evidence was adduced before the Judicial Magistrate First Class, Bhiwapur, after framing charge. Learned Magistrate come to the conclusion that charge is proved against the applicant and, therefore, convicted him for the offence punishable under Section 497 of the Indian Penal Code.