RANJEET KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these appeals have arisen from a single judgment dtd. 21/1/2012; therefore, both are being decided by a common judgment.

(2.) It will be convenient for the sake of clarity to hereafter refer to the accused Ranjit Kumar as the appellant.

(3.) Appellant was tried for offences under Sec. 498-A and 306 IPC. Vide judgment dtd. 21/1/2012 and sentence order dtd. 23/1/2012 passed by learned Sessions Judge, Kangra at Dharamshala, H.P. in Sessions Case No. 29-B/VII-2010 the appellant has been convicted for offence under Sec. 498A IPC and acquitted for offence under Sec. 306 IPC.