ABU TAHER Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a criminal revision petition, filed under Sections 397/401 of the Cr.PC, challenging the legality, propriety and correctness of the judgment and order, dated 26.3.2004, passed by the learned Sessions Judge, Nagaon, in Criminal Appeal No. 110/2013, dismissing the appeal preferred against the judgment and order, in GR Case No. 260/2012, passed by the learned Judicial Magistrate 1st Class, Kaliabor, modifying the sentence imposed upon by the learned trial court from simple imprisonment for 8 months to simple imprisonment for 2 months and fine amount for Rs. 10,000/- to Rs. 5,000/-.

(2.) The fact leading to the case is that, the informant, Sabina Yeasmin, lodged an FIR on 1.4.2012, with Sibasthan Police outpost under Samaguri Police Station, alleging that she got married with the accused-revision petitioner, and since her marriage, she was subjected to physical and mental torture by the accused-revision petitioner, resulting in injuries in her person. She also alleged in the FIR that with promise to provide a job, the accused-revision petitioner also obtained Rs. 60,000/- from her parents through her.

(3.) On receipt of the FIR, the Samaguri Police Station registered a case, being No. 98/2012, under Section 498(A) of the IPC, investigated into it, collected evidence, and finally, submitted charge-sheet against the accused-revision petitioner.