ARABINDA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. R.C. Debnath, learned Addl. P.P. appearing for the state.

(2.) By this petition, filed under Section 397 read Section of 401 of the Cr.P.C., the petitioner has questioned the legality of the judgment and order dated 28.06.2013 delivered in Criminal Appeal No.6(2) of 2013 by the Sessions Judge, North Tripura, Kailashahar, now Unakoti Judicial District, affirming the judgment and order of conviction dated 17.04.2013 delivered in case No.GR.437 of 2009 on convicting the petitioner under Section 498-A of the IPC. The petitioner has been sentenced to suffer rigorous imprisonment for 2(two) years with a fine of Rs.5,000/-, in default of payment of fine, to suffer further imprisonment for 6(six) months.

(3.) Briefly stated the prosecution case is that on the complaint of Purnalaxmi Das, the wife of the petitioner, which disclosed that after marriage, the petitioner started pressuring the complainant to bring a sum of Rs.20,000/- from her parents but when she expressed her inability to bring such amount she was subjected to torture both mentally and physically. On 28.10.2009, the petitioner brought one lady, namely Smt. Sankari Malakar. When the complainant asked the petitioner why he had brought that lady, then the petitioner has stated that that lady was his legally married wife. Then both the petitioner and that lady drove her away from her matrimonial home.