OM PRAKASH Vs. STATE

JUDGEMENT

(1.) THIS appeal, U/S 374 of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Cr.P.C.'), has been preferred against the judgment and order dated 16.7.1987, passed by the 1st Additional Sessions Judge, Dehradun, in Sessions Trial No. 39 of 1986, State Vs. Gopal Singh and others, convicting the appellants Om Prakash, Smt. Shanti Devi and Gopal Singh for the offences U/Ss 306 and 498 -A I.P.C. and sentencing each of them to undergo four years R.I. U/S 306 I.P.C. and two years R.I. U/S 498 -A of the Indian Penal Code, 1860 (hereinafter referred as 'I.P.C.'). Briefly stated the prosecution case is as follows :

(2.) GENERAL condition very low.

(3.) BLOOD pressure not recordable.