STATE OF H.P. Vs. UTTAM CHAND

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment dated 25.8.1992 of the learned Sessions Judge whereby respondents Uttam Chand, the husband, and Pinja, the father-in-law of deceased Malika Devi, have been acquitted of the charge under Sections 306 and 498-A IPC.

(2.) DECEASED Malika Devi was married to respondent Uttam Chand on 15.2.1990. On 15.7.1990, she consumed aluminium phosphide. She was rushed to Primary Health Centre, Bhawarna, where she died, without making any statement. Parents of the deceased were informed of her death. PW-3 Jogal Ram, the father of the deceased, made a statement to the Police that the deceased was harassed by the respondents, because she was suspected of infidelity. Whether reporters of the local papers may be allowed to see the judgment?

(3.) RESPONDENTS were charged with offences punishable under Sections 306 and 498-A IPC. They pleaded not guilty to the charge and were, therefore, put on trial.