STATE OF HIMACHAL PRADESH Vs. JAI CHAND

JUDGEMENT

(1.) This Appeal Is Preferred By The State Of Himachal Pradesh against the judgment dated 16th November, 2004 in Criminal Appeal No. 392 of 2002. By the impugned judgment the Division Bench of the Himachal Pradesh High Court at Shimla, acquitted the accused respondent by allowing the appeal and set aside the order of conviction under Section 302 IPC and Section 498 A IPC with sentence thereunder, passed by the Sessions Judge, Hamirpur, HP on 13th June, 2002.

(2.) The respondent(herein) Jai Chand, along with two others were tried for offence punishable under Section 302 (r/w Section 34)IPC and Section 498 A IPC. Learned Sessions Judge, Hamirpur found Jai Chand, accused no. 1 to be guilty under Section 302 and 498 A IPC. He was sentenced to undergo Imprisonment for life and to pay fine of Rs.5000/ , in default of payment of fine, to undergo imprisonment for one year. No separate sentence under Section 498 A IPC was imposed upon the accused. The two other accused, namely, Prem Chand and Smt. Nimmo Devi were acquitted.

(3.) The record reveals that accused no. 1, Jai chand (respondent herein) and accused no. 2, Prem Chand are real brothers whereas accused no.3, Nimmo Devi is their sister in law (Bhabhi), the wife of their elder brother, Prakash Chand.