DHANI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE Sessions Judge, Dharamsala, by his judgment dated 9-10-1980 has convicted the appellant under Section 302, I. P. C, (for having committed the murder of his wife, Maya Devi) and under Section 309, I. P. C. (for attempting to commit suicide himself), and has sentenced him to rigorous imprisonment for life under Section 302, I. P. C. and simple imprisonment for one year under Section 309, I. P. C. and both the sentences are to run concurrently.

(2.) FEELING aggrieved from this judgment of the Sessions Judge the appellant has filed this appeal.

(3.) THE charge against the appellant is that on 5-4-1977. he committed the murder of his wife, Smt. Maya Devi, at village Bandian, Tehsil Palampur, and thereafter attempted to commit suicide himself.