STATE OF HIMACHAL PRADESH Vs. PIARE LAL

JUDGEMENT

(1.) The respondents were charge-sheeted, tried and acquitted of the offences punishable under Sections 498-A, 306, 201 and 120B of the Indian Penal Code, thus the State felt aggrieved and filed the present appeal.

(2.) We have heard the learned Counsel for the parties and gone through record.

(3.) Ajudhya Devi wife of Shri Ram Rakha had died during the pendency of this appeal, as such the appeal stood abated against her.