LAWS(HPH)-2012-3-190

UTTAM CHAND Vs. STATE OF HIMACHAL PRADESH

Decided On March 20, 2012
UTTAM CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE appellant, hereinafter referred as the accused - is father -in -law of Savita @ Sonu deceased. He laid a challenge to his conviction and sentence passed by the learned trial Court in Sessions Trial No.24/7 of 2010, decided on 18.10.2011, whereby he was sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of ˜10,000/ - with default clause.ADMITTED FACTS.

(2.) ON 19.2.2009, Shri Rakesh Kumar son of the accused was married to deceased Savita @ Sonu, now to be referred as deceased.Said Rakesh Kumar was in private job somewhere in Delhi and the deceased used to live in her matrimonial house in village Susnal, Tehsil Ghumarwin. Deceased Savita committed suicide on 24.10.2009 by consuming Aluminium Phosphide an insecticide. Accused is a retiree from Electricity Board of Himachal Pradesh. PROSECUTION CASE.

(3.) ON completing the investigation, challan was presented in the Court for the trial of the accused. Finding a prima -facie case against the accused, he was accordingly charge -sheeted for abetting the deceased to commit suicide, under Section 306 of the Indian Penal Code, to which he pleaded not guilty and claimed trial. FINDINGS OF THE LEARNED TRIAL COURT.