NIBEDITA BARUAH Vs. SURENDRA NATH TAMULI

JUDGEMENT

(1.) None appeared for the petitioner. Heard Mr. D. Das, learned Addl. P.P. for the State.

(2.) This revision is directed against the judgment and order dated 31-08-2010 passed by the learned Judicial Magistrate 1st Class, Kamrup, Guwahati in G.R. Case No. 4859/2003.

(3.) The criminal law was Set into motion through an FIR lodged by PW 1, Mr. Nivedita Baruah (victim) alleging therein, that since their marriage in the month of Nov., 1989, she was subjected to physical and mental torture by her petitioner/husband. Initially she was tortured for demand of dowry and later on she was subjected to torture for business partnership. On the basis of the said FIR, police registered a case and after usual investigation, having found the allegation against the petitioner not proved, submitted final report. However, learned Judicial Magistrate did not accept the final report and took cognizance against the petitioner. Eventually, the petitioner stood trial for offence under section 498-A Penal Code.