BISHAN DASS Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 158 of 2020, dtd. 17/7/2020, registered under Ss. 302 and 201 of the Indian Penal Code, at Police Station Nagrota Bagwan, District Kangra, H.P.

(2.) The allegation against petitioner is that on 17/7/2020, he gave beatings to his wife Smt. Praveen Kumari and thereby caused her death. As per post-mortem report, fourteen ante-mortem to injuries were found on the person of deceased.

(3.) Petitioner was arrested on the date of incident itself. The trial in the case has already begun and ten prosecution witnesses have already been examined.