SARWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellant, Sarwan Kumar, stands convicted by the learned Sessions Judge, Bilaspur, vide judgment dated 1-7-1997, in Sessions Trial No. 20 of 1996 for the offence under Sections 498-A and 306 read with Section 34 Indian Penal Code. Upon such conviction, he has been sentenced as under:- OffenceSentence imposed 498-A, IndianRigorous imprisonment for two years and fine of Rs. 2000/-.Penal CodeIn default of payment of fine, simple imprisonment for a periodof six months.306, IndianRigorous imprisonment of five years and fine of Rs.2000/-.InPenal Codedefault of payment of fine, simple imprisonment for a periodof six months. Whether reporters of Local Papers may be allowed to see the Judgment? Yes.

(2.) The two substantive sentences of imprisonemnt were ordered to run concurrently.

(3.) The prosecution story, in brief, may be thus stated. The deceased Smt. Soma Devi daughter of PW-5 Smt. Prabhi Devi, was married to the appellant about three years before her death. After the marriage, the deceased Smt. Soma Devi started living with her husband and his parents in village Manan, Paragana Sunhani, Tehsil Ghumarwin, District Bilaspur. The deceased Smt. Soma Devi committed suicide by hanging herself on 22-5-1995.