SUJIT KANDA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision petition has been filed challenging the judgment dated 25.04.2019 delivered in Criminal Appeal No. 15 of 2018 by the Sessions Judge, Khowai, Tripura whereby the judgment and order of conviction and sentence dated 25.07.2018 passed by the learned Sub-Divisional Judicial Magistrate, Khowai, West Tripura in PRC (WP) 148 of 2016 was upheld. By the said judgment, learned trial court sentenced the petitioner to SI for 1 (one) month and fine of Rs.7,000/- with default stipulation for having committed offence punishable under section 498A of the Indian Penal Code (IPC in short).

(2.) Brief facts of the case are as follows:

(3.) The whole investigation of the case was conducted by Sri Ajit Debbarma PW-12 , Sub Inspector of Police and after investigation he filed charge sheet against all the 5 (five) FIR named accused under section 498A read with section 34 IPC.