LAXMAN Vs. STATE OF U.T., CHANDIGARH

JUDGEMENT

(1.) THIS is an appeal preferred by appellant Laxman, assailing the judgment of conviction dated 16.05.2003 and order of sentence even dated recorded by learned Additional Sessions Judge, Chandigarh, in case bearing First Information Report No. 451 dated 18.11.2001 under Sections 306 and 498 -A of the Indian Penal Code (for short "I.P.C.") registered at Police Station Sector -11, Chandigarh.

(2.) IN precise, the story of the prosecution is that on 18.11.2001 at 9:55 a.m., a message pertaining to immolation of a lady in House No. 2502, Sector 24 -C, Chandigarh, was received by Assistant Sub Inspector Sohan Singh from the Police Control Room. Reaching the spot, he came to know that the immolated lady had been taken to P.G.I., Chandigarh. He reached P.G.I. and after the doctor declared her fit for making statement, he recorded the statement of the lady, namely, Suman wife of Laxman, who had suffered burn injuries.

(3.) CONSIDERING the evidence produced by the prosecution and in defence and the submissions made on behalf of the parties, learned trial Court arrived at the conclusion that the appellant abetted commission of suicide by deceased Suman and also subjected her to cruelty. Accordingly, the appellant was held guilty for commission of offence under Sections 306 and 498 -A I.P.C. and was convicted thereunder. Learned trial court sentenced the appellant as under: - -