ACHADUR RAHMAN Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THE instant revision petition is directed against the judgment dated 31.03.2006 passed by the learned Additional Sessions Judge, North Tripura, Dharmanagar in Criminal Appeal No. 05(1) of 2006 whereby the learned Additional Sessions Judge upheld the order of conviction of the accused petitioner under Section 498(A) IPC passed by the learned Judicial Magistrate (First class), North Tripura, Dharmanagar and modified the sentence from R.I. for 2 years to S.I. for 2 years.

(2.) HEARD Mr. DC Roy, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned Public Prosecutor.

(3.) THE learned trial Court framed charge against the accused petitioner and other accused persons, in total six in numbers for committing offence punishable under Section 498(A) IPC and proceeded with the trial when they pleaded not guilty and claimed to be tried. On the conclusion of trial, the learned trial Court held both the husband of the informant and her father -in -law are guilty and adjourned the case sine -die against the remaining four accused persons.