STATE OF HIMACHAL PRADESH Vs. YOG RAJ

JUDGEMENT

(1.) Respondent Yog Raj was tried for the offences under Ss. 304-B, 306, 498-A, Indian Penal Code before the Sessions Judge, Mandi, Kullu and Lauhal-Spiti Districts at Mandi in Sessions Trial No. 24 of 1991. By judgment dated 3-8-92, the respondent was acquitted. This judgment has been assailed by the State through this appeal.

(2.) The deceased Smt. Reena Devi was the daughter of PW Chuni Lal resident of village Dharda, Tehsil Sundernagar, District Mandi. She was married to the respondent according to Hindu rites on 23-2-90.

(3.) On 24-9-90 a younger brother of the respondent informed the parents of the deceased about the deceased having consumed poison and having been admitted in the hospital at Raiti in a precarious condition. On the receipt of such information, the parents of the deceased accompanied by the Pradhan and the Up-Pradhan of the Panchayat and several other persons went to Raiti Hospital. From there, they came to know about the deceased having been shifted to the District Hospital, Mandi. The parents of the deceased along with other persons then went to District Hospital, Mandi, where they found the deceased lying admitted in an unconscious state and in a precarious condition. The deceased died at District Hospital, Mandi at about 2.30 p.m. on the following day, that is, 25-9-1990.