BHIM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The appellant, Bhim Singh, hereinafter referred to as the accused, has come up in appeal before this court against the judgment dated 20.3.1999 of the learned Additional Sessions Judge, Mandi, in Sessions Trial No. 29 of 1997, whereby he has been convicted for the offences under Section 302 and 298 -A, Indian Penal Code, and sentenced as under: - Offence 302,Indian Penal Code 408 -A, Indian Penal Code Sentence imposed. - Rigorous imprisonment for life and fine of Rs. 5000/ -.In default of fine, simple imprisonment for two years. Rigorous imprisonment for a period of six months

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

(3.) The prosecution story briefly may be stated thus. Smt. Banti Devi daughter of PW 6 Lekh Ram was married to the accused sometime in the year 1990 and since after her marriage she started living with the accused and other members of her in -laws family in village Chowk, Tehsil Sundernagar of District Mandi. A son and a daughter was born to Smt. Banti Devi. Smt. Uma Devi is the mother while Smt. Urmila Devi is the sister -in -law (brothers wife) of the accused.