SANKHA SUBHRA ROY CHOUDHURY Vs. SARMISTHA BANIK

JUDGEMENT

(1.) By means of filing this criminal revision petition, petitioner Sankha Subhra Roy Choudhury has challenged the judgment and order dtd. 1/4/2021 passed by the Additional Sessions Judge, West Tripura, Agartala in Criminal Appeal 27 of 2018 whereby the learned Additional Sessions Judge remanded the case to the trial court with the following directions:

(2.) Heard Mr. T.K. Deb, learned counsel appearing for the petitioners. Also heard Mr. J. Majumder, learned counsel appearing for the respondent wife as well as Mr. R. Datta, learned P.P representing the State respondent.

(3.) Factual background of the case is as under: