STATE OF HIMACHAL PRADESH Vs. VIJAY KUMAR

JUDGEMENT

(1.) Aggrieved by acquittal of respondent/accused vide judgment, dated 01.05.2013, passed by learned Additional Sessions Judge-II, Kangra at Dharamshala, District Kangra, H.P. in RBT Sessions Case No. 75-G/VII/2010/2009 in case FIR No. 168/2007 registered under Sections 498-A and 306 of Indian Penal Code, in P.S. Jawalamukhi, District Kangra, the State has preferred present appeal.

(2.) In present case, deceased Krishna Devi was married with respondent Vijay Kumar about 17-18 years prior to committing suicide by her. Couple was blessed with one son and a daughter out of their wedlock. As per prosecution story after marriage relation of husband and wife were cordial for 8-10 years. Thereafter respondent had started harassing and torturing deceased by giving beatings under influence of liquor and by not providing any maintenance to her. Due to harassment and maltreatment by respondent, deceased had committed suicide on 23.10.2008. Respondent had telephonically informed his father-in-law about death of deceased. On the basis of statement of father of deceased FIR under Sections 498- A and 306 IPC was registered. After completion of investigation challan was presented in the Court and respondent was charge sheeted under Sections 498-A and 306 IPC. On conclusion of trial respondent has been acquitted by trial Court.

(3.) We have heard learned counsel for parties and also have gone through record.