STATE OF HIMACHAL PRADESH Vs. KASHMIR SINGH

JUDGEMENT

(1.) State of Himachal Pradesh has filed this appeal against acquittal of respondents vide judgment dtd. 26/6/2014 passed by Additional Sessions Judge (II), Kangra at Dharamshala, District Kangra, H.P. in RBT No. 4-G/VII/2013/09, titled as State of H.P. State Kashmir Singh and others, in case FIR No. 66/08 dtd. 3/5/2008, registered in Police Station Jawalamukhi under Ss. 498-A, 306 read with Sec. 34 of the Indian Penal Code.

(2.) Investigating Agency was set in motion on receiving a telephonic message from Medical Officer, Civil Health Center (CHC), Jawalamukhi at 5:15 A.M. on 3/5/2008, recorded in GD entry No. 3(A), Ex. PW-4/A, informing that a lady, who had consumed poison was brought to CHC, had expired.

(3.) On receiving aforesaid information, PW-11 I.O. ASI Dev Raj alongwith HHC Surinder Singh, HHC Madan Lal, Constable Roop Singh and Lady Constable Subh Lata left the Police Station to CHC Jawalamukhi. Thereafter PW-11 I.O. ASI Dev Raj prepared inquest report under Sec. 174 of the Cr.P.C., clicked photographs of dead body Ex. PW-11/A to Ex. PW-11/D and submitted application Ex. PA to Medical Officer Civil Hospital Dehra for conducting post mortem of deceased Promila alias Babli and obtained post mortem report Ex. PB.