MOTI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an appeal filed by the appellants under Section 374 Cr.P.C. against the judgment of the Court of learned Sessions Judge, Kullu, dated 24.9.2001, vide which the appellants were held guilty under Section 498 -A I.P.C. and were sentenced to three years rigorous imprisonment and a fine of Rs. 5,000/ - each. The appellants were acquitted of the charge framed against then under Section 306 I.P.C..

(2.) BEING aggrieved by the conviction imposed upon the appellants, they have filed the present appeal, while cross appeal has not been filed by the State of H.P. against the acquittal under Section 306 I.P.C.

(3.) AFTER trial, the learned trial Court held appellants guilty under Section 498 -A read with Section 34 I.P.C. and convicted and sentenced them as detailed above, while they were acquitted of the charge framed against them under Section 306 I.P.C.