JASWANT SNGH Vs. STATE OF H P

JUDGEMENT

(1.) The present appeal and the revision petition are directed against the same judgment of the learned Sessions Court and are, therefore, being disposed of by a common judgment.

(2.) The appeal has been filed by Jaswant Singh, husband, Kehro Devi, mother-in-law and Joginder Singh, father-in-law of de-ceased Suman Bala, who allegedly died a dowry death.

(3.) The revision petition is filed by Wattan Singh, the father of the deceased who lodged the FIR, challenging the absolute acquittal of respondent No. 4, namely Sanjeev Kumar, brother-in-law of the deceased and the finding that the respondents are guilty of offences, under Sections 306 and 498-A of the Indian Penal Code, instead of the offence, under Section 304-B read with Section 34 of the Indian Penal Code, with which they were charged.