SARASWATI SUTRADHAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This miscellaneous petition has been filed invoking the powers of this Court under Section 482, Cr. P.C. for effecting compromise in a family dispute leading to violence and consequent conviction and punishment of the husband and his near relations which is the subject-matter of adjudication in Criminal Appeal (J) No. 5 of 1997.

(2.) I have heard Mr. A. C. Bhowmik, learned counsel for the petitioner as well as Mr. A. Ghosh, learned counsel for the State.

(3.) A complaint was filed by the brother of Smt. Saraswati Sutradhar (Dev) alleging that her (Saraswati) husband Nripendra Sutradhar, father-in-law Ramananda Sutradhar and brothers-in-law Rakhal Sutradhar, Ratan Sutradhar and Swapan Sutradhar assaulted his sister on account of non-payment of dowry in cash and kind. The Police registered a case and on completion of investigation, submitted charge-sheet against the husband and others under Section 498-A/307/326 read with Section 34 of IPC.