Rongon Mukhopadhyay, J. - (1.) Heard Mrs. Jashodhara Tripathy, learned counsel for the petitioner and Mr. Shree Niwas Roy learned counsel for the opposite party No. 1.
(2.) This application is directed against the judgment dated 12-12-2003 passed by the learned A.S.J., FTC VII, Hazaribagh in Criminal Appeal No. 151 of 1995 whereby and whereunder the judgment and order of conviction and sentence passed by the learned trial Court on 31-8-1995 in Complaint Case No. 86 of 1992 convicting the petitioner for the offence under Section 498-A of IPC and sentencing him to undergo R.I. for 2 years has been affirmed.
(3.) It has been stated by the learned counsel for the petitioner that the petitioner is the husband of the complainant. Learned counsel submits that the most of the witnesses examined on behalf of the complainant are related to the complainant and therefore, are interested witnesses and their evidences are trustworthy. Learned counsel further submits referring to the averments made in the instant application that the parties have settled the dispute and are staying together. However, she is not in a position to State about the current marital status of the petitioner and the opposite party No. 2. An alternative argument has been pur forward by the learned counsel for the petitioner that if this Court is not inclined to interfere with the judgment of conviction, the period of sentence imposed upon the petitioner be reduced considering the fact that the petitioner is facing the rigors of trial for more than 2 decades.;