REGENT COMPUTRONICS PVT. LTD.

Onkar Krishan Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

WOOLMINGTON VS. THE DIRECTOR OF PUBLIC PROSECUTIONS [REFERRED TO]
MANCINI V. DIRECTOR OF PUBLIC PROSECUTIONS [REFERRED TO]
BATER V. BATER [REFERRED TO]
RAM SIA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
GURBACHAN SINGH VS. SATPAL SINGH [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
HANS RAJ VS. STATE OF HARYANA [REFERRED TO]
RAJBABU VS. STATE OF M P [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
PINAKIN MAHIPATRAY RAWAL VS. STATE OF GUJARAT [REFERRED TO]
MANGAT RAM VS. STATE OF HARYANA [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF WEST BENGAL VS. INDRAJIT KUNDU [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Challenging the conviction and sentence for abetting the suicide of their vadhu, and also meeting cruelty at her, the husband, father-in-law, and mother-in-law have come up before this Court by filing the above captioned criminal appeal.

(2.) Based upon the statement of the investigator, ASI BrahmDass (PW-11), the case of the prosecution unfolds as follows:

(3.) Vide order dtd. 12/3/2007, the learned Sessions Judge Kangra at Dharamshala, framed charges against all the accused for the commission of offences punishable under Ss. 498A read with Sec. 34 of IPC, and 306 read with Sec. 34 of IPC. The accused did not plead guilty and claimed trial.

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ONKAR KRISHAN Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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