STATE OF HIMACHAL PRADESH Vs. KARTAR CHAND

JUDGEMENT

(1.) THE State has challenged the acquittal of the respondents passed in Sessions Case No.25-P/VII of 1998 on 26.9.2000, for the offences punishable under Sections 498-A and 306 read with Section 34 of the Indian Penal Code.

(2.) IN short, the prosecution story can be stated thus. Lata Kumari (deceased) wife of respondent Kartar Chand was a graduate from Delhi University. IN the month of March, 1995, she was married to respondent Kartar Chand in village Maniar, Tehsil Jaisinghpur, District Kangra, H.P.

(3.) AS already stated above, PW1 Parmodh Chand and PW5 Smt. Kanta Devi are parents of the deceased. PW2 Bihari Lal Maternal Uncle and PW9 Smt. Pinki Devi is her cousin.