RAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment dtd. 24/7/2010/27/7/2010 passed by learned Sessions Judge, Kagra at Dharamshala, H.P., in Sessions Case No. 3-D/VII-2008, whereby the appellants were convicted and sentenced as under:- <FRM>JUDGEMENT_49_LAWS(HPH)12_2022_1.html</FRM> All the sentences were ordered to run concurrently.

(2.) During the pendency of appeal, appellants No.2 and 3 have died and only appellant No.1 survives.

(3.) Brief facts of the case are that Smt. Sumna Devi was wife of the appellant No.1. She consumed poison on 18/7/2006 and as a result thereof died on 28. 07.2006. Brother of deceased got recorded his statement under sec. 154 Cr.P.C. on 18/7/2006 and on its basis FIR No. 153/2006 was registered under sec. 498-A/34 IPC.