BINOY DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant revision petition is filed against the judgment and order of conviction and sentence dated 20.09.2008 passed by the learned Addl. Sessions Judge, Sonamura, West Tripura in Criminal Appeal 10(3) of 2008 whereby and whereunder the learned appellate court set aside the conviction and sentence of the appellant-petitioner along with another appellant, Aghore Debbarma under Section 420 IPC and upheld the conviction of the appellant petitioner under Section 4 of the Dowry Prohibition Act, 1961 and sentence to suffer SI for six months and to pay a fine of Rs. 5,000/-, i.d. to suffer further SI for a period of one month.

(2.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. P Majumdar, learned counsel for the petitioner as well as Mr. RC Debnath, learned Addl. PP for the State.

(3.) The prosecution case in brief is as follows: