SITA RAM Vs. STATE OF HP

JUDGEMENT

(1.) THIS judgment shall dispose of all the appeals filed by the appellants arising out of the same judgment of the learned Additional Sessions Judge, Solan, dated 19. 9. 2001, vide which the appellants were held guilty and sentenced as under: under Section 306 IPC read with Section 34 IPC seven years simple imprisonment each and fine of Rs. 7,000 each. In default of payment of the fine, the convicted shall further undergo simple imprisonment of one year. Under Section 498a IPC read with Section 34 IPC three years simple imprisonment each and fine of Rs. 5,000 each. In default of payment of fine, the convicted shall further undergo simple imprisonment of six months.

(2.) BRIEFLY stated the facts of the case are that the marriage of Suman Devi, deceased, was performed with Sita Ram appellant on 6. 5. 1996. A report was lodged with the police byduni Chand, the elder brother of appellant Sita Ram, on 10. 12. 1996 at 10. 30 a. m. that the wife of his younger brother, namely, Suman Devi has committed suicide by hanging and her dead body is lying in the house and action be taken accordingly. Thereafter, it appears that he went to the house of the parents of the deceased Suman devi, informed them about the death, they came to the village and a report was lodged with the police by one PW1 Desh Raj, the eldest brother of the deceased, on the basis of which the case was registered and after investigation, the challan was filed as against the appellants leading to their trial and conviction by the learned trial Court.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.