(1.) Since both these appeals arise out of the common judgment, therefore, the same were taken up together for consideration and are being disposed of by a common judgment.
(2.) Cr. Appeal No. 412 of 2011 has been filed by the State and Cr. Appeal No. 228 of 2011 has been filed by the accused.
(3.) The State has come up in appeal against the judgment/order dated 8. 6. 2011/15. 6. 2011 passed by learned Sessions Judge, Kangra at Dharamshala, H. P. in Sessions Case No. 84-B/VII-2010 whereby the accused has been acquitted of the offence punishable under Section 306 IPC, whereas the accused has assailed the order of conviction and sentence whereby he was found guilty of having committed an offence punishable under Section 498-A IPC and convicted and sentenced to undergo simple imprisonment for a period of three years and to pay fine of Rs. 20,000/- and in default of payment of fine, to further undergo simple imprisonment for a period of six months.
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