RAM KRISHAN Vs. STATE OF H P

JUDGEMENT

(1.) The appellant, Ram Krishan, hereinafter referred to as the accused, stands convicted by the learned Additional Sessions Judge, Mandi, in Sessions Trial No. 19 of 1999 vide judgment dated 30/6/2001 for the offences under Sections 498-A, 302 and 201, Indian Penal Code. Consequent upon such conviction, he has been sentenced as under: Offence Sentence imposed 498-A IPC Rigorous Imprisonment for three years and fine of Rs. 3,000.00. In default of payment of fine, Simple Imprisonment for six months. 302 IPC Rigorous Imprisonment for life and fine of Rs. 3,000.00. In default of payment of fine, Simple Imprisonment for six months. 201 IPC Rigorous Imprisonment for three years and fine of Rs. 1,000.00. In default of payment of fine, Simple Imprisonment forthree months. The three substantive sentences of imprisonment were ordered to run concurrently.

(2.) Prosecution story, in brief, may be thus stated. The Smt. Dimple was the daughter of PW 1 Prem Singh of village Bhadwar, Tehsil Thunag, District Mandi. She was married to the accused in October 1997. She was blessed with a daughter about a year after marriage, She died on 10/12/1998.

(3.) On coming to know about the death of his daughter, PW 2 Prem Singh on 10/12/1998 at about 3 PM lodged a report at Police Station Gohar in the following terms: I am working as a Fitter on daily rated basis with I.P.H. department at Jhanjehli. Today at about 11.30 AM I have received a telephonic message that my daughter Dimple Kumari wife of Ram Kishan resident of village Jaul, whose marriage I had performed about a year back has suddenly died this morning. My daughter Dimple had given birth to a daughter about three months back. On receiving the information about the death of my daughter, I have come straight to the Police Station. I want to know the cause of death of my daughter Dimple. Action may be taken.