STATE OF HIMACHAL PRADESH Vs. CHARAN PAL

JUDGEMENT

(1.) RESPONDENT was acquitted of the offence punishable under Sections 498 -A and 304 Indian Penal Code passed by the learned trial Court, which has been assailed by the State in the instant appeal.

(2.) WE have heard the learned Counsel for the parties and have carefully gone through the evidence on record.

(3.) THE matter was reported to the Pradhan of village Pipaliwala. The Respondent admitted his fault and a good sense prevailed. He arrived at a compromise and undertook to restore the dowry articles and also agreed to keep the deceased well in his house. Thereafter the deceased joined the company of the accused. It is also alleged that so long as the deceased lived in the company of her husband, he did not provide any medical treatment to her and also started torturing her. He is stated to have inflicted injuries during the intervening night of 15th/16th September, 1998, on account of which she died next morning, i.e., on 16.9.1998.