AKHTAR HUSSAIN Vs. STATE OF TRIPURA AND ANOTHER

JUDGEMENT

(1.) None appears for the petitioner when the matter was called upon without any steps. I have heard Mr. P. Bhattachatjee, learned Public Prosecutor along with Mr. A. Ghosh, learned Addl Public Prosecutor appearing for the State-respondent.

(2.) This revision petition has been filed under section 401 of Crimial P.C. read with section 397 of Crimial P.C. against the impugned judgment and order dated 7.2.2003 passed by the learned Addl Sessions Judge, Sonamura, West Tripura rendered in Criminal Appeal No.7 (4)/2002 dismissing the appeal and upholding the judgment and order of conviction and sentence dated 20.11.2002 passed by the learned SDJM, Sonamura, West Tripura under section 498A Penal Code convicting and sentencing him to suffer SI for a period of six months and also to pay fine of Rs. 5,000 only in default to suffer SI for another five months and - directing that on realisation of fine amount, the same should be paid to the complainant, Smti Putul Bibi.

(3.) The facts of the case in brief is that the respondent No.2, Smti Putul Bibi filed a complaint on 20.7.2000 in the Court of learned SDJM, Sonamura, West Tripura alleging inter alia that on 28th Baishakha, 1404 BS her marriage was solemnized with the petitioner according to Islamic rites and customs and during the said marriage, some valuable gifts were given by the complainant's father and she further alleged that after the birth of a son out of said wedlock, the accused Akhtar Hussain along with his parents started physical and mental torture upon her demanding dowry of Rs. 10,000 from her parents and out of conspiracy, on 15.4.2000 she was driven out from the house with the baby after assaulting her mercilessly.