DEVENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT has been convicted of offences under Sections 302 and 498-A I.P.C. and sentenced to undergo life imprisonment and to pay a fine of Rs.5000/- for offence under Section 302 IPC and to undergo rigorous imprisonment for one year and to pay a fine of Rs.5000/- for offence under Section 498-A IPC by the trial Court. He is aggrieved by the judgment of conviction and sentence and has, therefore, filed this appeal.

(3.) DURING the course of trial, the prosecution proved the second statement of the deceased, which she made on 7th October, 2000, while admitted in IGMC, Shimla. It also examined a minor daughter of the deceased, namely Kumari Komal (PW-1) who was 12 years of age at the time of the incident. It also examined police officer, A.S.I., who recorded the subsequent statement of deceased Ext.PW-3/A at IGMC, Shimla. Dr.Shivani Dogra, in whose presence the subsequent statement was made, was also examined. A sister of the deceased, in whose presence the aforesaid statement has allegedly been made, had also been examined.