TUSHAR NANDI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant revision petition is filed by the petitioner, namely, Sri Tushar Nandi, challenging the judgment dated 02.02.2016 passed by the learned Sessions Judge, South Tripura, Belonia in Criminal Appeal No. 09 of 2014, whereby and wehreunder, the learned Sessions Judge upheld the conviction of the petitioner under Section 498(A) of the IPC passed by the learned Judicial Magistrate, 1st Class, South Tripura, Belonia in G.R. 221 of 2010, wherein, the learned Trial Court convicted the convict-petitioner under Section 498A of the IPC and sentenced him to suffer RI for 1 year and to pay a fine of Rs. 10,000/- in default to suffer 3 months RI.

(2.) Heard Mr. Dasgupta, learned counsel appearing for the petitioner. Also heard Mr. A. Ghosh, learned P.P. appearing for the respondent State.

(3.) The brief fact of the case is that one Smt. Mallika Majumder, wife of the convict-petitioner lodged an FIR before the Officer-in-Charge of the Santirbazar Police Station alleging that the petitioner had tortured her physically when she expressed her inability to bring Rs. 10,000/- from her mother. According to her, her mother-in-law and her husband demanded the said amount and told her that they would not allow her to stay in her matrimonial home if she could not bring the money from her mother. Thereafter, she was ousted from her matrimonial home and ultimately she took shelter in her parent's house at North Kalabaria.