ROBIJUL ALAM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. A.M. Barbhuiyan, learned counsel appearing for the petitioner and Mr. B.J. Dutta, learned Addl. P.P. as well as Ms. R.D. Majumdar, learned legal aid counsels appearing for the informant were heard.

(2.) This revision petition is directed against the judgment and order dated 16.09.2014 passed by the learned Sessions Judge, Hailakandi, in Crl.A. No. 44/2012 uholding and affirming the judgment and order passed by the learned Chief Judicial Magistrate, Hailakandi in GR No. 685/2010, whereby the petitioner was convicted under Section 498A IPC and sentenced to simple imprisonment for one year and fine of Rs. 1000/- with default stipulation.

(3.) The facts, which may be relevant for disposal of this revision petition may briefly be stated thus - the respondent No. 2 was married to the revision petitioner. Since after few days of marriage, the respondent No. 2 was subjected to physical and mental torture by the petitioner upon demand of dowry and thereafter the respondent No. 2 lodged an FIR, on the basis of which police registered a case and submitted charge sheet under Section 498 A IPC and eventually the petitioner stood convicted and sentenced by the learned trial court as indicated above. The conviction and sentence was also upheld by the learned Sessions Judge.