AMAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 16.01.2010 passed by the learned Sessions Judge, South Tripura, Udaipur in Criminal Appeal No. 10(2) of 2009 whereby he dismissed the appeal filed by the present petitioner and upheld the judgment of the learned trial Court i.e. the Assistant Sessions Judge, South Tripura, Udaipur convicting the accused for having committed an offence punishable under Section 498A IPC and sentencing him to undergo Rigorous Imprisonment for two years.

(2.) I have heard Sri S. Ghosh, learned counsel for the petitioner and Mr. A. Ghosh, learned Public Prosecutor for the State-respondent.

(3.) The main issue raised before me is that the conviction of the accused is based on inadmissible evidence. This is a legal question which can be gone into even in revision petition.