STATE OF HIMACHAL PRADESH Vs. DHARAM PAL

JUDGEMENT

(1.) THE State has challenged the acquittal of the respondent, for the offence punishable under Sections 498-A and 306 of the Indian Penal Code, in the present appeal.

(2.) SHRI M.L. Chauhan, learned Additional Advocate General, duly assisted by Shri Vivek Singh Attri, learned Deputy Advocate General and Shri J.S. Rana, learned Assistant Advocate General, forcefully argued that the statement of the brother and other witnesses were wrongly rejected by the learned trial Court and in case the evidence is read in the right perspective, there are grounds to convert the acquittal into conviction.

(3.) WE have examined the evidence on record dispassionately.