SANJU RANI SHIL, W/O KRISHNA CHANDRA SHIL, D/O LATE SITAL CHANDRA SHIL Vs. KRISHNA CHANDRA SHIL, S/O NAGENDRA CHANDRA SHIL AND STATE OF TRIPURA

JUDGEMENT

(1.) This revision application is at the instance of the prosecutrix.

(2.) Heard Mr. R.C. Debnath, learned Counsel for the Petitioner. None appeared for the accused/Respondent No. 1 as well as for the Respondent No. 2/State of Tripura.

(3.) The Respondent No. 1 was initially convicted by the learned Judicial Magistrate Ist Class, Udaipur, South Tripura under Sec. 498(A) and 494 of the Indian Penal Code vide his judgment dated 03.01.2003 passed in C.R. Case No. 41 of 2003. The said judgment of conviction was challenged by the Respondent No. 1 and the learned Additional Sessions Judge, South Tripura, Udaipur has set aside the conviction vide his judgment dated 26.03.2003 passed in Criminal Appeal No. 5 (1)/2003. Being aggrieved with the reversal of the conviction, the complainant has preferred this revision application.