HAREN CH SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this revision stands challenged the judgment and order, dated 16.08.2007, passed by the learned Sessions Judge, Sonitpur, Tezpur, in Criminal Appeal No. 42(S-4)/ 2006, whereby the learned Sessions Judge, Sonitpur, has upheld the judgment and order, dated 15.11.2006, passed, in GR Case No. 231/2002, by the learned Sub-Divisional Judicial Magistrate, (M), Biswanath Chariali, convicting the accused-petitioner under Section 498A IPC and sentencing him to suffer rigorous imprisonment for three years and pay fine of Rs. 5,000/- and, in default of payment of fine, suffer simple imprisonment for a further period of six months.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described thus:

(3.) I have heard Mr. A.K. Bhattacharjee, learned Senior counsel, appearing on behalf of the accused-petitioner, and Mr. K. Munir, learned Addl. Public Prosecutor, Assam.