SAMIR GHOSH Vs. CHINU DAS

JUDGEMENT

(1.) This is a petition jointly filed by the petitioner No.1, Sri Samir Ghosh and the petitioner No.2, Smt. Chinu Das, praying for compounding the Criminal Case instituted by petitioner no.2 against her husband which has been ended in conviction of petitioner No.2, Sri Samir Ghosh by the learned Chief Judicial Magistrate, South Tripura, Udaipur in Case No. GR 133 of 2006 and affirmed by the learned Sessions Judge, South Tripura, Udaipur in Criminal Appeal No. 8(2) of 2009.

(2.) Against the judgment and order dated 18.07.2009, passed by the learned Sessions Judge in Criminal Appeal No.8(2) of 2009, affirming the judgment and order of conviction and sentence dated 16.04.2009 passed by learned Chief Judicial Magistrate, South Tripura in Case No. GR 133 of 2006, the present revisional application is filed by the petitioner No.1, Samir Ghosh (husband).

(3.) On perusal of the judgment passed by the learned Chief Judicial Magistrate, I find that the petitioner No.1, Sri Samir Ghosh was found guilty of committing offence punishable under Section 498(A) of IPC and he was sentenced to suffer R.I. for 2(two) years and to pay a fine of Rs.5000/-, in default of payment to suffer further S.I. for 6 months. The learned Sessions Judge while affirming the judgment and order of conviction reduced the sentence to the tune of R.I. for 1(one) year and to pay a fine of Rs.5000/- in default to suffer R.I. for 4 months.