STATE OF H P Vs. BAJRO

JUDGEMENT

(1.) The instant appeal stands directed by the State of H.P. against the judgment of the learned Sessions Judge, Chamba Division Chamba, Himachal Pradesh, rendered on 2.3.2010 in Sessions Trial No. 22 of 2009, whereby, the latter Court acquitted the accused/respondent for the offence punishable under Section 306 of the IPC.

(2.) The facts relevant to decide the instant case are that marriage inter se the accused and the deceased stood solemnized eight years prior to the ill-fated occurrence. After the marriage, the accused started maltreating and beating the deceased under the influence of liquor. The deceased used to disclose about the ill-treatment and beatings given to her by the accused to Jai Singh, brother-in-law of the deceased and the matter was also reported to the Gram Panchayat wherein a compromise Ex.PW6/A was effected inter se the accused and the deceased. On 28.7.2008 at about 1.00 p.m., the deceased committed suicide by jumping into Ravi river. The matter was reported to the police by Lojan, PW-1. The police started the investigation.

(3.) On conclusion of investigations, into the offence, allegedly committed by the accused, a report under Section 173 of the Code of Criminal Procedure was prepared and filed in the Court.