RAMENDRA KISHORE BHATTACHARJEE Vs. MADHURIMA BHATTACHARJEE

JUDGEMENT

(1.) This criminal revision petition has been filed under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (Cr.P.C. hereunder) against the judgment and order dated 18.07.2020 delivered in Criminal Appeal No. 16 of 2018 by the Additional Sessions Judge (Court No.4) West Tripura, Agartala partly allowing the appeal against the judgment and order dated 23.08.2018 passed by the Judicial Magistrate, First class (Court No.8) Agartala in case No. CR 54 of 2016 under the Protection of Women from Domestic Violence Act, 2005 ('the DV Act' in short).

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

(3.) Her application was registered in the trial court as case no. CR 54 of 2016 and notice was issued to the husband.