- (1.) An Appellate Order of acquittal passed by the learned Additional Sessions Judge, Arambagh in Criminal Appeal No. 3 of 2000 thereby reversing the conviction and sentence passed by the learned Assistant Sessions Judge, Arambagh in Sessions Trial Case No. 156 of 1996 and acquitting the Accused/Opposite Party No. 2 and thereby allowing the Appeal of the Accused Opposite Party No. 2 against his conviction under Section 498-A of the Indian Penal Code and sentence of Rigorous Imprisonment for 3 years and to pay a fine of Rs. 1,000/- in default to suffer Rigorous Imprisonment for six months more has been made the subject matter of this Revisional Application.
(2.) Pursuant to a charge-sheet submitted by P.W......the accused/Opposite Party No. 2 was arrayed in Sessions Trial Case No. 156 of 1996 before the learned Assistant Sessions Judge, Arambagh to answer the following charges : Firstly, - "That you, on or about the 14th day of November, 1994 at the house of the victim, being the husband of the victim Shyamali Roy (Bhattacharyya) subjected the said victim Shyamali to cruelty by doing the physical and mental torture and thereby committed an offence punishable under Section 498 A of the Indian Penal Code and within my cognizance. Secondly. - "That you, on or about the 14th day of November, 1994 at the house of the victim one Shyamali Roy (Bhattacharyya) committed suicide and that you abetted its commission by torturing her both mentally and physically and thereby committed an offence punishable under Section 306 of the Indian Penal Code and within my cognizance."
(3.) The accused having pleaded not guilty. He was put on trial and the prosecution in order to prove its case examined as many as 10 witnesses/to prove its case.;