BALWANT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS appeal is filed against judgment and order of conviction recorded by the Additional Sessions Judge, Una on July 18, 1997 in Sessions Case Nos. 11/94, 13/94. By the said judgment, the learned Additional Sessions Judge convicted the accused for offences punishable under Sections 498A and 306 of the Indian Penal Code and sentenced them.

(2.) IN paragraph 38 of the judgment, the learned Judge stated :

(3.) AFTER hearing the learned Public Prosecutor for the State as well as learned defence Counsel, a charge was framed against the accused for the offences punishable under Sections 498 A, 304 B and 306 of the Code and they were asked as to whether they plead guilty.